T.K.Joseph vs State Of Kerala
2024 Latest Caselaw 11187 Ker

Kerala High Court

T.K.Joseph vs State Of Kerala on 16 April, 2024

Crl.Rev.Pet No.431/2024                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
             Tuesday, the 16th day of April 2024 / 27th Chaithra, 1946
                CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 431 OF 2024
        ST 7257/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, TALIPARAMBA
                     CRA 22/2022 OF SESSIONS COURT, THALASSERY
   APPLICANT/REVISION PETITIONER:

           T.K.JOSEPH, S/O. KURIAN, AGED 56 YEARS, THONIPPARA HOUSE,
           NELLIPPARA.P.O, ALAKKODE AMSOM, ARANGAM DESOM, THALIPARAMBA TALUK,
           KANNUR DIST, PIN - 670571

   RESPONDENTS/RESPONDENTS:

       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA, PIN - 682031
       2. SHIBU THOMAS, S/O.THOMAS, AGED 51 YEARS, PUTHUPARAMBIL HOUSE,
          KARUVANCHAL .P.O, VELLAD AMSOM, NADUVIL DESOM, THALIPARAMBA TALUK,
          KANNUR DIST,, PIN - 670571.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence imposed upon the revision
   petitioner as per Judgment dated 15.02.2024 in Crl.A.No.22/2022 on the
   file of the Sessions Court, Thalassery, in judgment dated 05.01.2022 in
   STC No.7257/2016 on the files of the Judicial First Class Magistrate
   Court, Taliparamba, pending disposal of the Revision in the interest of
   justice.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.CIBI THOMAS, G.KRISHNAKUMARI,
   Advocates for the petitioner and of PUBLIC PROSECUTOR for the first
   respondent, the Court passed the following:

                                            ORDER

Allowed, subject to the condition that the petitioner deposits 20% of the Cheque amount before the trial court within one month from today.

Sd/-

C. JAYACHANDRAN, JUDGE

16-04-2024 /True Copy/ Assistant Registrar