Vineeth T.R vs Jamal T.S
2024 Latest Caselaw 12245 Ker

Kerala High Court

Vineeth T.R vs Jamal T.S on 17 May, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
           Friday, the 17th day of May 2024 / 27th Vaisakha, 1946
            CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 517 OF 2024
     CRA 131/2021 OF ADDITIONAL DISTRICT & SESSIONS COURT, MUVATTUPUZHA
   CC 617/2019 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - III(TEMPORARY),
                                MUVATTUPUZHA
APPLICANT/REVISION PETITIONER:

     VINEETH T.R., AGED 28 YEARS, S/O.RAMACHANDRAN, THAMARASSERY HOUSE,
     THOZHIYOOR P.O., THOZHIYOOR KARA, POOKKOTTU (V), CHAVAKKADU,
     THRISSUR DISTRICT, PIN - 680 520.

RESPONDENTS/RESPONDENTS:

  1. JAMAL T.S., S/O.SULAIMAN, AGED 48 YEARS, THEKKUMKATTIL HOUSE,
     MUDAVOOR P.O., VELLOORKUNNAM VILLAGE, ERNAKULAM DISTRICT, PIN - 686
     669.
  2. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM, KOCHI, PIN - 682 031.

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence imposed on the revision
petitioner in Crl.A.No.131/2021 of the Additional District and Sessions
Judge, Muvattupuzha dated, 19-02-2024 arising out of Judgment in
C.C.No.617/2019 of the Judicial First Class Magistrate Court - III
(Temporary), Muvattupuzha dated, 9-4-2021, in the interests of justice.
     This application coming on for orders upon perusing the application
and upon hearing the arguments of Sri.K.RAKESH, Advocate for the
petitioner and of PUBLIC PROSECUTOR for the second respondent, the Court
passed the following:
                                          VIJU ABRAHAM, J.
                         .................................................................
                                      Crl.R.P. No.517 of 2024
                                                        &
                                        Crl.M.A.No.1 of 2024
                         .................................................................
                             Dated this the 17th day of May, 2024


                                                  ORDER

Admit. Learned Public Prosecutor takes notice for 2nd respondent. Issue

notice to 1st respondent by speed post.

Post on 04.06.2024

Sentence imposed on the petitioner would stand suspended on

executing a bond for Rs.50,000/- (Rupees fifty thousand only) with two

solvent sureties each for the likesum and making a deposit of Rs.60,000/-

(Rupees sixty thousand only) within a period of one month.

Sd/-

VIJU ABRAHAM JUDGE

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17-05-2024 /True Copy/ Assistant Registrar