Jyothish Kumar @ Katha Maniyan vs State Of Kerala
2024 Latest Caselaw 12265 Ker

Kerala High Court

Jyothish Kumar @ Katha Maniyan vs State Of Kerala 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. 525 OF 2024
 CC 2998/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - VII, NEYYATTINKARA
      CRA 153/2020 OF ADDITIONAL SESSIONS COURT-II, THIRUVANANTHAPURAM
PETITIONER/REVISION PETITIONER/3RD ACCUSED

     JYOTHISH KUMAR @ KATHA MANIYAN, AGED 59 YEARS, S/O JANARDHANAN,
     VADAKKEVILA VEEDU BACKSIDE OF VETERINARY HOSPITAL VANDITHADAM,
     PACHALLOOR THIRUVALLAM VILLAGE.

RESPONDENT/STATE

     STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM - 682 031.

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence in CC No.2998/2016 of
Judicial First Class Magistrate Court, Temporary Court, Neyyanttinkara
arising from Crime No.520 of 2009 of Kovalam Police Station for the
offences framed under Section 341 and 354 IPC r/w 34 IPC confirmed by the
Judgment dated 29.02.2024 in Crl.Appeal No.153/2020 of the Court of the
Additional Sessions - II, Thirvuananthapuram.
     This application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.GAYATHRI MURALEEDHARAN, ARATHY P. &
ANJANA S. RAJ, Advocates for the petitioner and of PUBLIC PROSECUTOR for
the respondent, the Court passed the following:
                               VIJU ABRAHAM,J
                        -------------------------
                          Crl.R.P.No.525 of 2024
                                    &
                           Crl.M.A.No.1 of 2024
                  -------------------------------------
                   Dated this the 17th day of May, 2024

                                        ORDER

Admit.

2. The learned Public Prosecutor takes notice

for the respondent.

Heard the learned counsel for the petitioner

and the learned Public Prosecutor.

The sentence imposed as against the petitioner,

which has been modified in Crl.A.153/2020, shall

stand suspended subject to execution of a bond for

Rs.50,000/- (Rupees fifty thousand only) by the

appellant with two solvent sureties each for the

likesum, and on deposit of the fine amount before

the trial court within a period of 30 days from

today.

Sd/-

VIJU ABRAHAM, JUDGE

pm

17-05-2024 /True Copy/ Assistant Registrar