Suresh Babu.C vs Rajesh K P
2023 Latest Caselaw 10442 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         Saturday, the 30th day of September 2023 / 8th Aswina, 1945
             CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 956 OF 2023
     ST 1151/2014 OF JUDICIAL MAGISTRATE OF FIRST CLASS - I, OTTAPPALAM
           CRA 87/2020 OF III ADDITIONAL DISTRICT COURT, PALAKKAD
PETITIONER/REVISION PETITIONER:

     SURESH BABU.C, AGED 47 YEARS, S/O.CHELLAPPAN, RESIDING AT
     KUNDAMPADAM VEEDU, ENNAPPADAM, ELAPPULLY, PALAKKAD - 678622.

RESPONDENTS/RESPONDENTS:

  1. RAJESH K P, AGED 51 YEARS, S/O.SIVASANKARAN NAIR, RESIDING AT
     AISWARYA NILAYAM, MULAYANKAVU POST, KULUKKALLUR, PATTAMBI TALUK,
     PALAKKAD - 679 337.
  2. THE STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM - 682031.

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the execution of sentence imposed by the
judgment dated 21/08/2023 in Criminal Appeal No.87/2020 on the file of the
III Additional District & Sessions Court, Palakkad and judgment dated
29/01/2020 in S.T.No.1151/2014 on the file of the Judicial First Class
Magistrate Court - I, Ottapalam, pending disposal of the above Criminal
Revision Petition.
     This application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.ABDUL JAWAD K., U.MUHAMMED MUSTHAFA
& A.GRANCY JOSE, Advocates for the petitioners and of PUBLIC PROSECUTOR
for the second respondent, the Court passed the following:
                                 N.NAGARESH, J.
                      ------------------------------------------------
                            Crl. R.P. No.956 of 2023
                    -------------------------------------------------
                 Dated this the 30th day of September, 2023


                                     ORDER

Admit.

Issue urgent notice by speed post to the

1st respondent. Public Prosecutor takes notice for the

2nd respondent.

Crl.M.A. No.1 of 2023

Heard.

Sentence imposed by the court below shall stand

suspended and the petitioner shall be enlarged on bail on

his executing a bond for ₹50,000/- (Rupees fifty thousand

only) with two solvent sureties each for the like sum to the

satisfaction of the court below.

Sd/-

N.NAGARESH JUDGE spk

30-09-2023 /True Copy/ Assistant Registrar