Sunilkumar vs State Of Kerala
2024 Latest Caselaw 12277 Ker

Kerala High Court

Sunilkumar vs State Of Kerala on 17 May, 2024

Crl.Rev.Pet No.505/2024                          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. 505 OF 2024
         CRA 153/2020 OF ADDITIONAL SESSIONS JUDGE-II, THIRUVANANTHAPURAM
          CC 2998/2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS,(TEMPORARY)
                                COURT,NEYYATTINKARA
   APPLICANT/REVISION PETITIONER:

           SUNILKUMAR, AGED 39 YEARS, S/O THULASI, MELECHARUVIL VEEDU,
           PANADARAVILIKAM, PACHALLOOR, THIRUVALLAM VILLAGE, THIRUVANANTHAPURAM
           - 695310.

   RESPONDENT/COMPLAINANT:

           STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, ERNAKULAM - 682031.

         Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence in against the judgment of
   conviction and sentence in C.C.No:2998/2016 of Judicial First-class
   Magistrate (Temp.) Neyyanttinkara registered for offences punishable under
   Sections 341,354 of IPC and to release the Applicant/Appellant/Accused on
   bail.
         This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.RAJITHA V.K & P.ANOOP (MULAVANA),
   Advocates for the petitioner and of PUBLIC PROSECUTOR for the respondent,
   the Court passed the following:

                                            ORDER

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 like sum and on deposit of the fine amount before the trial court within a period of 30 days from today.

Sd/-

VIJU ABRAHAM, JUDGE

17-05-2024 /True Copy/ Assistant Registrar