Nisha Sudevan vs The State Of Kerala
2024 Latest Caselaw 11613 Ker

Kerala High Court

Nisha Sudevan vs The State Of Kerala on 23 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Crl.Rev.Pet No.333/2024                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                 Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946
                   CRL.M.APPL.NO.2/2024 IN CRL.REV.PET NO. 333 OF 2024
               CRA 71/2022 OF ADDITIONAL SESSIONS COURT - III, MAVELIKKARA

          CC 1/2018 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - II, KAYAMKULAM

   APPLICANT/REVISION PETITIONER:

           NISHA SUDEVAN, AGED 43 YEARS, W/O SUDEVAN, CHANGAYIL PADEETATHIL,
           KEERIKADU SOUTH, KAYAMKULAM - 690508.

   RESPONDENTS/RESPONDENTS:

       1. THE STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
          COURT OF KERALA, ERNAKULUM - 682018.
       2. SANAL KUMAR, AGED 56 YEARS, S/O. SUKUMARAN, SANDHYA BHAVANAM,
          KANNAMPALLY BHAGAM,KEERICKADU VILLAGE, KAYAMKULAM - 690508.

        Application praying that in the circumstances stated therein the
   High Court be pleased to pass an order suspending the sentence imposed on
   the Petitioner by Judgment dated 28/04/2022 of the Judicial First Class
   Magistrate Court - II, Kayamkulam in C.C.No.01/2018 as confirmed by
   Judgment dated 29/11/2023 of the Addl.Sessions Court - III, Mavelikara in
   Crl.Appeal No.71/2022, pending disposal of the above Criminal R.P.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S. RINNY STEPHEN CHAMAPARAMPIL, ASHA
   ELIZABETH MATHEW, ANJANA S., NEENA ELISABATH ANTONY, Advocates for the
   petitioners and of PUBLIC PROSECUTOR for the first respondent, the Court
   passed the following:

                                              ORDER

Sentence imposed on the petitioner is suspended on condition that the petitioner will execute bond for Rs.1,00,000/- with two solvent sureties for the like sum to the satisfaction of the trial court. Petitioner will also deposit an amount of Rs.1,00,000/- (Rupees one lakh only) within three months.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE

23-04-2024 /True Copy/ Assistant Registrar