Arogya Antony vs State Of Kerala
2024 Latest Caselaw 11390 Ker

Kerala High Court

Arogya Antony vs State Of Kerala on 19 April, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
          Friday, the 19th day of April 2024 / 30th Chaithra, 1946
            CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 452 OF 2024
    CC 1223/2011 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - I, ERNAKULAM
         CRA 289/2019 OF ADDITIONAL SESSIONS JUDGE- VII, ERNAKULAM
APPLICANT/REVISION PETITIONER:

     AROGYA ANTONY SURESH, AGED 23 YEARS, S/O.STEPHEN, H NO.6/89, INAYAM
     PUTHENTHURA VILLAGE, NEAR INAYAM PUTHENTHURA ST.ANTONY'S CHURCH,
     VILAVAMKODU THALUK, KANYAKUMARI DISTRICT, TAMILNADU - 629 153.

RESPONDENTS/RESPONDENTS

     STATE OF KERALA, REPRESENTED BY THE 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 passed by the
Hon'ble VIIth Additional District and Session Court, Ernakulam against the
petititoner vide judgment dated 06/12/2023 in Crl.Appeal No.289/2019 and
the Judgment dated 27/08/2019 in C C No.1223/2011 on the file of the
Hon'ble Judicial First Class Magistrate Court - I, Ernakulam during the
pendency of the above Crl.Revision, so as to secure the ends of justice.
     This application coming on for orders upon perusing the application
and upon hearing the arguments of Sri.P.A.MUJEEB, Advocate for the
petitioner and of PUBLIC PROSECUTOR for the respondent, the Court passed
the following:
                             C. PRATHEEP KUMAR, J
                         -----------------------------------------------
                            Crl.Rev.Pet No.452 of 2024
                        ------------------------------------------------
                      Dated this the 19th day of April, 2024

                                        ORDER

Admit.

Execution of sentence is suspended on condition that the

petitioner shall execute a bond for Rs.50,000/- (Rupees Fifty

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

the satisfaction of the trial court and on further condition that

he shall deposit the fine amount of Rs.500/-, within a period of

one month.

Sd/-

C. PRATHEEP KUMAR, JUDGE

mpm

19-04-2024 /True Copy/ Assistant Registrar