Shaji vs State Of Kerala
2024 Latest Caselaw 11818 Ker

Kerala High Court

Shaji vs State Of Kerala on 30 April, 2024

Crl.Rev.Pet No.473/2024                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE G.GIRISH
                  Tuesday, the 30th day of April 2024 / 10th Vaisakha, 1946
                CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 473 OF 2024
         CRA 15/2020 OF ADDITIONAL SESSIONS COURT-II, THIRUVANANTHAPURAM
  CC 114/2011 OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT, THIRUVANANTHAPURAM
   APPLICANT/REVISION PETITIONER:

           SHAJI, S/O. SASIDHARAN, AGED 55 YEARS, VASANTHA BHAVANAM,
           MANNANTHALA, CHENCHERI WARD, ULLOOR VILLAGE, THIRUVANANTHAPURAM
           TALUK, THIRUVANANTHAPURAM DISTRICT - 695 015.

   RESPONDENTS/RESPONDENTS:

       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM - 682 031.
       2. THE SUB INSPECTOR OF POLICE, PETTAH POLICE STATION,
          THIRUVANANTHAPURAM DISTRICT, THROUGH PUBLIC PROSECUTOR, HIGH COURT
          OF KERALA, ERNAKULAM.


        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the conviction and sentence passed
   against the petitioner as per judgment dated 17.01.2020 in C.C.No.114 of
   2011 of the Additional Chief Judicial Magistrate's Court,
   Thiruvananthapuram and confirmed as judgment dated 16.02.2024 in
   Crl.Appeal No.15 of 2020 of the 2nd Addl. Sessions Judge's Court,
   Thiruvananthapuram arising, pending disposal of this Criminal Revision
   Petition in the interest of justice.


        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.GEORGE MATHEW, SUNIL KUMAR A.G,
   V.S.VINEETH KUMAR, MATHEW K.T., GEORGE K.V., STEPHY K REGI & MEDHA B.S.,
   Advocates for the petitioner and of PUBLIC PROSECUTOR for the respondents,
   the Court passed the following:


                                            ORDER

Heard the learned counsel for the revision petitioner and the learned Public Prosecutor for the respondent. The sentence imposed by the Trial Court which has been confirmed by the appeallate court shall stand suspended on execution of a bond for Rs.50,000/- (Rupees Fifty Thousand only) with solvent sureties each for the like amount by the respondent, before the Trial Court.

Sd/- G.GIRISH, JUDGE

30-04-2024 /True Copy/ Assistant Registrar