Surendran vs State Of Kerala
2024 Latest Caselaw 11620 Ker

Kerala High Court

Surendran vs State Of Kerala on 23 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Crl.Rev.Pet No.455/2024                            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. 455 OF 2024
            CRA 71/2016 OF ADDITIONAL SESSIONS JUDGE- III, MAVELIKARA
        CC 146/2013 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-I, KAYAMKULAM
   APPLICANT/REVISION PETITIONER:

           SURENDRAN,AGED 50, S/O KRISHNA PILLAI, RAJU BHAVANAM, KRISHNAPURAM
           MURI, KRISHNAPURAM VILLAGE, ALAPPUZHA DISTRICT, PIN - 690533.

   RESPONDENTS/RESPONDENTS:

       1. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, PIN - 682 031.
       2. SUB INSPECTOR OF POLICE, KAYAMKULAM POLICE STATION. ALAPPUZHA
          DISTRICT, PIN - 691 502.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence passed in Judgment in
   Crl.Appeal No.71/2016 of the Hon'ble Session Court, (Additional Session
   Judge-III) Mavelikkara, confirming the judgment dated 27.02.2016 in
   C.C.NO.146/13 of the Hon'ble Judicial Magistrate Court, Kayamkulam against
   the petitioner/Revision petitioner, pending disposal of the Criminal
   Revision Petition.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.R.REJI, M.V.THAMBAN, THARA THAMBAN,
   B.BIPIN, ARUN BOSE, JEENA A.V. & THOMAS THOMAS, Advocates for the
   petitioner and of PUBLIC PROSECUTOR for the respondents, the Court passed
   the following:

                                              ORDER

The sentence of imprisonment alone is suspended on condition that the petitioner shall execute a bond for Rs.50,000/- (Rupees Fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the Trial court.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE

23-04-2024 /True Copy/ Assistant Registrar