T.P. Mukundan vs State Of Kerala
2024 Latest Caselaw 4894 Ker

Kerala High Court

T.P. Mukundan vs State Of Kerala on 9 February, 2024

Author: P.Somarajan

Bench: P.Somarajan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
          Friday, the 9th day of February 2024 / 20th Magha, 1945
                        CRL.REV.PET NO. 109 OF 2024
         CRA 54/2017 OF ADDITIONAL SESSIONS COURT - IV, THALASSERY
      CC 879/2010 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, PAYYANNUR
REVISION PETITIONER(S)/APPELLANT/ACCUSED 1 TO 4:

  1. T.P. MUKUNDAN, AGED 47 YEARS, S/O.KUNNHAPPAN, THAYALEPURAYIL HOUSE,
     PANAPPUZHA AMSOM, PARAVOOR DESOM-, PIN - 670306.
  2. SHIBU C, AGED 39 YEARS, S/O. KORAN, CHERIKKAL HOUSE, PANAPUZHA
     AMSOM, PARAVOOR DESOM - 670306.
  3. K.NARAYANAN, AGED 39 YEARS, S/O.KORAN, CHERIKKAL HOUSE, PANAPUZHA
     AMSOM, PARAVOOR DESOM -PIN - 670306.
  4. SAJEEVAN.U, AGED 39 YEARS, S/O. KORAN, UPPERI HOUSE, PANAPUZHA
     AMSOM, PARAVOOR DESOM-, PIN - 670306.

RESPONDENT(S)/COMPLAINANT & STATE:

     STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, PIN - 682031.


     This Criminal Revision Petition coming on for admission upon
perusing this petition, and upon hearing the arguments of M/S.I.V.PRAMOD,
AMRUTHA DIWAKAR, SAIRA SOURAJ P., RESMI SAJEEVAN & MEGHA G., Advocates for
the petitioner and of PUBLIC PROSECUTOR for the respondent, the Court
passed the following:


     [P.T.O.]
                  P. SOMARAJAN, J.
- - - - - - - - - - - - - - - - - - - - - - -
              Crl.R.P No.109 of 2024
 - - - - - - - - - - - - - - - - - - - - - - -
     Dated this the 09th day of February, 2024

                         ORDER

Heard. Admit.

The learned public prosecutor takes notice for

the respondent.

Post on 05.03.2024

It is an application for staying the operation

of the judgments of the First Appellate Court as

well as the trial court. There is no provision for

staying the judgment of conviction and as such, the

Crl.M.A.No.1/2024 will stand dismissed.

The sentence on the revision petitioners will

stand suspended on executing a bond for Rs.50,000/-

(Rupees fifty thousand only) each with solvent

sureties each for the like sum. The learned trial

Magistrate shall satisfy with respect to the

solvency of the sureties before permitting them

to execute the bond. It shall be executed within

a period of one month from today before the

concerned Magistrate subject to the condition

that they shall not enter into any kind of crime

in the future and shall not leave the

jurisdiction of the trial court without prior

permission.

Sd/-

P. SOMARAJAN JUDGE SPV

09-02-2024 /True Copy/ Assistant Registrar