M.C Sebastian vs Biju O.J
2024 Latest Caselaw 12275 Ker

Kerala High Court

M.C Sebastian vs Biju O.J on 17 May, 2024

Crl.Rev.Pet No.520/2024                          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.1/2024 IN CRL.REV.PET NO. 520 OF 2024
                  CRA 47/2024 OF ADDITIONAL SESSIONS COURT - II, KOZHIKODE

       ST 20/2020 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - II, THAMARASSERY

   APPLICANT/REVISION PETITIONER/APPELLANT/ACCUSED:-

           M.C SEBASTIAN, AGED 68 YEARS, S/O CHERIYAN, MADATHIPARAMBIL (H),
           PANAMARAM P.O., WAYANAD, PIN - 670721.

   RESPONDENTS/RESPONDENTS/RESPONDENTS/COMPLAINANT AND RESPONDENT IN THE
   CRL.APPEAL:-

       1. BIJU O.J, AGED 50 YEARS, S/O O.K JOSEPH, OUSEPARAMBIL (H), KALLURITY
          (PO), MUKKOM, KOZHIKODE, PIN - 673582.
       2. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, PIN - 682031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of the sentence passed
   against the petitioner herein, who is the accused in ST 20/20 of the
   Judicial First Class Magistrate - II, Thamarassery in the judgment dated
   16.1.2024 and confirmed in the judgment dated 17.4.2024 in Crl.Appeal
   No.47/2024 of the Court of the II Additional Sessions Judge, Kozhikode,
   till the final disposal of the above Criminal Revision Petition and be
   further pleased to release the Petitioner on bail.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S. M.PAUL VARGHESE, M.M. MONAYE,
   ANJANA SUGUNAN, K.V.SANOSH, Advocates for the petitioner and of PUBLIC
   PROSECUTOR for the second respondent, the Court passed the following:

                                            ORDER

The sentence imposed as against the petitIoner shall suspended, on the petitioner depositing an amount of Rs.3,00,000 (Rupees three lakhs only) before the Trial Court, within a period of one month and on execution of a bond of Rs.50,000/- (Rupees fifty thousand only) by the appellant with two solvent sureties each for the likesum before the Trial Court within a period of one month from today.

Sd/-

VIJU ABRAHAM, JUDGE

17-05-2024 /True Copy/ Assistant Registrar