Ammed vs P.Mohanan
2024 Latest Caselaw 12266 Ker

Kerala High Court

Ammed vs P.Mohanan 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.3/2024 IN CRL.REV.PET NO. 369 OF 2024
        ST 181/2013 OF CHIEF JUDICIAL MAGISTRATE COURT, THALASSERY

         CRA 69/2018 OF ADDITIONAL SESSIONS COURT - IV, THALASSERY

APPLICANT/REVISION PETITIONER/APPELLANT/ACCUSED

     AMMED, AGED 62 YEARS, S/O ABDU, KUNNUMKANDIYIL HOUSE, KADAVATHUR
     P.O, THALASSERY, KANNUR DISTRICT.

APPLICANT/RESPONDENTS/RESPONDENTS/COMPLAINANT:

  1. P.MOHANAN, S/O GOPALAN NAIR, AGED 60 YEARS, PULLATUMMAL, P.O
     KADAVATHUR, THALASSERY, KANNUR.
  2. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the conviction and sentence passed in the
judgment S.T.C No.181/2013 of the Chief Judicial Magistrate Court,
Thalassery dated 26.03.2018 and in Crl.Appeal No.69/2018 of Additional
Sessions Court - Judge IV Thalassery dated 17/10/2023.
     This application coming on for orders upon perusing the application
and upon hearing the arguments of M/S. P.YADHU KUMAR, P.BABU KUMAR, MEGHA
S., Advocates for the petitioner and of PUBLIC PROSECUTOR for the second
respondent, the Court passed the following:

                                                                     P.T.O.
                                 VIJU ABRAHAM, J.
                     ---------------------------------------------
                         Crl.Rev.Pet No.369 of 2024
                   -------------------------------------------------
                     Dated this the 17th day of May, 2024

                                      ORDER

This is a petition seeking the condonation of delay of 24

days.

After hearing the counsel for the petitioner and after going

through the affidavit and after hearing the learned Public

Prosecutor, I am inclined to condone the delay of 24 days in filing

the Revision Petition.

The execution of the sentence shall remain suspended and

bail granted on the petitioner executing a bond of Rs.50,000/-

(Rupees Fifty Thousand only) with two solvent sureties each for

the like sum and on further condition that the petitioner deposits

an amount of Rs.50,000/- (Rupees Fifty Thousand only) within a

period of one month.

sd/-

VIJU ABRAHAM JUDGE

Nsd

17-05-2024 /True Copy/ Assistant Registrar