Nazer vs State Of Kerala
2024 Latest Caselaw 12246 Ker

Kerala High Court

Nazer vs State Of Kerala on 17 May, 2024

Crl.Rev.Pet No.516/2024                          1/1

                          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.2/2024 IN CRL.REV.PET NO. 516 OF 2024
              CRA 658/2009 OF FAST TRACK SPECIAL COURT II, THRISSUR
          CC 863/2003 OF JUDICIAL FIRST CLASS MAGISTRATE - III, THRISSUR
   APPLICANTS/REVISION PETITIONERS/APPELLANTS/ACCUSED 1 TO 5

       1. NAZER, S/O.MUHAMMED, MADAMPUZHA HOUSE, ANAKKZHIPPADAM,
          WADAKKANCHERY, ALATHUR TALUK, PALAKKAD.
       2. SHAJI, S/O.CHANDRAN, MANDAPATHIL HOUSE, MATTUTHAVALAM, UPPUTHARA,
          PEERUMEDU TALUK, IDUKKI.
       3. BALAN, S/O.KUTTI, MANDAPATHIL HOUSE, MATTUTHAVALAM, UPPUHARA,
          PEERUMEDU TALUK, IDUKKI.
       4. LALICHAN, S/O. MATHEW, POOKKOMBIL HOUSE, KAPPIPPARA, MATTUTHAVALAM,
          UPPUHARA, PEERUMEDU TALUK, IDUKKI.
       5. KUNJUKUNJU, S/O.RAMAN, VETTIKKATTIL HOUSE, MATTUTHAVALAM, UPPUHARA,
          PEERUMEDU TALUK, IDUKKI.

   RESPONDENT RESPONDENT/RESPONDENT/COMPLAINANT

           STATE OF KERALA, REPRESENTED BY ASST. WILDLIFE WARDEN, PEECHI IN
           OR.2/02 OF OLAKARA F.S BY SPL. G P FOREST, HIGH COURT OF KERALA, PIN
           - 682031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence passsed against the
   Applicants/Appellant/Accused in Judgment dated 12.03.2013 in Crl.Appeal
   No.658/2009 by the Court of Additional Sessions Judge (Fast Track Court
   No.II) Thrissur which is from C.C.No.863/2003 of Judicial First Class
   Magistrate Court No.III, Thrissur till the final disposal of the above
   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.SANTHOSH PETER (MAMALAYIL),
   P.N.ANOOP, SINDHUMOL C.R., M.S.SANDEEP SUDHAKARAN, JOBIN GRACE THOMAS,
   Advocates for the petitioners and of PUBLIC PROSECUTOR for the respondent
   the Court passed the following:

                                            ORDER

The execution of sentence imposed on the petitioners in Crl.A.No.658/2009 by the Court of the Additional Sessions Judge, (Fast Track No.II), Thrissur and C.C.No.863/2003 of the Court of the Judicial First Class Magistrate - III, Thrissur shall stand suspended on condition that petitioner execute a bond for Rs.50,000/- (Rupees fifty thousand only) each with two solvent sureties each for the like sum to the satisfaction of the trial court, within a period of one month from today.

                                                       Sd/- VIJU ABRAHAM, JUDGE




17-05-2024                         /True Copy/                             Assistant Registrar