K. R. Dhanuraj vs Thyagarajan
2024 Latest Caselaw 26736 Ker

Kerala High Court

K. R. Dhanuraj vs Thyagarajan on 5 September, 2024

Author: K. Babu

Bench: K. Babu

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
         Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
            CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 1097 OF 2023
       ST 343/2014 OF CHIEF JUDICIAL MAGISTRATE COURT, PATHANAMTHITTA
        CRA 71/2018 OF ADDITIONAL SESSIONS COURT-II, PATHANAMTHITTA
APPLICANT/REVISION PETITIONER:

     K. R. DHANURAJ, AGED ABOUT 46, S/O.RAJAN, KAINIKKARA VEEDU,
     MYLADUPARA, MUSLIAR COLLEGE P. O, PATHANAMTHITTA, PIN - 689653.

RESPONDENTS/RESPONDENTS:

  1. THYAGARAJAN, S/O. LATE KOCHUKITTAN, PONTHANPLACKAL HOUSE,
     ATTACHAKKAL P.O, KONNI THAZHAM MURI, PATHANAMTHITTA DISTRICT, PIN -
     689692.
  2. THE STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM, KOCHI - 682031.

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the judgment of conviction and sentence
passed in Crl.A.No.71/2018 of the Additional Sessions Judge-II,
Pathanamthitta and judgment in S.T.No.343/2014 of the Chief Judicial
Magistrate, Pathanamthitta, pending disposal of the above Criminal
Revision Petition.
     This application coming on for admission upon perusing the
application and upon hearing the arguments of M/S.V.SETHUNATH,
V.R.MANORANJAN (MUVATTUPUZHA), THOMAS ABRAHAM, SREEGANESH U.,
LAKSHMINARAYAN.R, Advocates for the petitioners and of M/S. KALEESWARAM
RAJ, CHINNU MARIA ANTONY, Advocates for the first respondent and of the
PUBLIC PROSECUTOR for the second respondent, the Court passed the
following:

                                                                   P.T.O.
                             K.BABU, J.
                  -------------------------------------
                Crl.R.P.No.1097 of 2023
                 ----------------------------------------
          Dated this the 5th day of September, 2024

                           ORDER

Admit. Issue notice to respondent No.1. The

learned Public Prosecutor takes notice for respondent

No.2.

3. Heard both sides.

4. The execution of the impugned sentence

imposed on the petitioner shall stand suspended and bail

granted to him on his executing bond for Rs.1,00,000/-

(Rupees One Lakh only) with two solvent sureties each

for the like sum to the satisfaction of the Trial Court.

The petitioner shall also deposit Rs.4,00,000/-

(Rupees Four Lakhs Only), as part of the fine amount,

before the Trial Court within one month from this date.

..2..

On deposit of the amount, respondent No.1/complainant

is at liberty to receive the amount from the trial Court.

Sd/-

K.BABU, JUDGE kkj

05-09-2024 /True Copy/ Assistant Registrar