Nikhil vs State Of Kerala
2024 Latest Caselaw 28450 Ker

Kerala High Court

Nikhil vs State Of Kerala on 25 September, 2024

Author: K. Babu

Bench: K. Babu

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
        Wednesday, the 25th day of September 2024 / 3rd Aswina, 1946
            CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 999 OF 2024
     CRA NO 22/2020 OF ADDITIONAL SESSIONS COURT-IV, THIRUVANANTHAPURAM
    CC 91/2008 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-I, NEYYATTINKARA
PETITIONER/REVISION PETITIONER:

     NIKHIL, AGED 39 YEARS, S/O MANIYAN, THUNDUTHATTU VEEDU, MANALUVILA,
     VENPAKAL DESOM, ATHIYANNOOR VILLAGE, NEYYATTINKARA,
     THIRUVANANTHAPURAM, PIN - 695123.

RESPONDENT/RESPONDENTS:

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

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to suspend the
sentence imposed on the petitioner in judgment sentence passed by the
Court in judgment dated 09.01.2020 in C.C.No.91/2008 on the file of the
Hon'ble Judicial First Class Magistrate Court-I, Neyyattinkara which was
upheld by the additional Sessions Court, Thiruvananthapuram in Crl Appeal
No.22/2020 judgment dated 22.01.2024 release him on Bail on such terms and
condition imposed by this Hon'ble Court, in the interest of justice.
     This application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.VISHNU DAS, TINU JOHNSON, SRUTHI DAS, JISHMA K.S, OSHIN MENDEZ,
MARIA NEETHU T.J, ANJITHA ANIL KUMAR & ANAGHA A.S., Advocates for the
petitioner and of the PUBLIC PROSECUTOR for the respondent, the Court
passed the following:
                                         K.BABU, J.
                                     ---------------------
                            Crl.Rev.Pet.No.999 of 2024
                                         &
                                Crl.M.A.No.1 of 2024
                                         in
                            Crl.Rev.Pet.No.999 of 2024
                               -------------------------------
                     Dated this the 25th day of September, 2024

                                     ORDER

Admit. The learned Public Prosecutor takes notice

for the respondent.

2. The execution of the impugned sentence

imposed on the petitioner shall stand suspended and

bail granted to him on his executing bond for

Rs.50,000/- (Rupees Fifty Thousand Thousand Only),

with two solvent sureties each for the like sum to the

satisfaction of the Trial Court.

The petitioner shall also deposit the entire fine

amount, in the Trial Court within one month from this

date.

Sd/-

K.BABU, JUDGE saap

25-09-2024 /True Copy/ Assistant Registrar