Nandakumar.K vs State Of Kerala
2024 Latest Caselaw 15763 Ker

Kerala High Court

Nandakumar.K vs State Of Kerala on 6 June, 2024

Author: P.Somarajan

Bench: P.Somarajan

Crl.Rev.Pet No.545/2024                         1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Thursday, the 6th day of June 2024 / 16th Jyaishta, 1946
                CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 545 OF 2024
           CRA 392/2013 OF ADDITIONAL SESSIONS COURT - III, THALASSERY
          SC 483/2008 OF ADDITIONAL ASSISTANT SESSIONS COURT, THALASSERY
   APPLICANTS:REVISION PETITIONERS

       1. NANDAKUMAR.K, S/O. PAITHAL, AGED 59 YEARS, KELOTH HOUSE, P.O.
          OLAVILAM, THALASSERY TALUK, KANNUR DISTRICT, PIN - 673313
       2. AMMACHALIL RAJEEVAN, S/O.CHATHU, AGED 53 YEARS, AMMACHAL, P.O.
          OLAVILAM, THALASSERY TALUK, KANNUR DISTRICT.
       3. VINOD.V.P, AGED 40 YEARS, S/O. RAGHAVAN, VALIYAPARAMBATH, P.O.
          OLAVILAM, THALASSERY TALUK, KANNUR DISTRICT.
       4. LIJESH.K.K, AGED 41 YEARS, S/O.PURUSHU, VATHUKKAL PARAMBATH,
          THALASSERY TALUK, KANNUR DISTRICT.
       5. SHEEJI, S/O. SRINIVASAN, AGED 43 YEARS, SRIVIHAR, THALASSERY TALUK,
          KANNUR DISTRICT.
       6. SHEEJU, AGED 47 YEARS, S/O.SRINIVASAN, SRIVIHARA, THALASSERY TALUK,
          KANNUR DISTRICT.

   RESPONDENT:RESPONDENT

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


           Application praying that in the circumstances stated therein the
   High Court be pleased to stay the execution of sentence imposed against
   the applicants/accused Nos. 1 to 6 in S.C.No.483/2008 in the files of the
   Additional Assistant Sessions Court, Thalassery, as confirmed by the
   judgment dated 12-02-2024 of the Court of Sessions, Thalassery in
   Crl.Appeal No.392 of 2013 and release the applicants/accused Nos.1 to 6 on
   bail pending disposal of the Criminal Revision Petition.



           This     application   coming   on   for   admission   upon   perusing   the
   application and upon hearing the arguments of M/S. B.RAMAN PILLAI (SR.),
   R.ANIL, SUJESH MENON V.B., THOMAS SABU VADAKEKUT, MAHESH BHANU S., RESSIL
   LONAN, JOEL GEORGE KAMPIYIL & ANANTH KRISHNA K.S., Advocates for the
   petitioners and of PUBLIC PROSECUTOR for the respondent, the Court passed
   the following:

            [P.T.O.]
 Crl.Rev.Pet No.545/2024                      2/2




                                        ORDER

The sentence on the revision petitioners will stand suspended on executing bond for Rs.20,000/- (Rupees Twenty Thousand only) each with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate within a period of one month from today.

Sd/-

P.SOMARAJAN, JUDGE

06-06-2024 /True Copy/ Assistant Registrar