Kerala High Court
Premjithlal V.P vs Peter John Aswez on 24 May, 2022
Author: Mary Joseph
Bench: Mary Joseph
Crl.Rev.Pet No.1/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE MARY JOSEPH
Tuesday, the 24th day of May 2022 / 3rd Jyaishta, 1944
CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 1 OF 2022
CRA 162/2019 OF ADDITIONAL SESSIONS COURT V, ERNAKULAM
CC 284/2015 OF JUDICIAL FIRST CLASS MAGISTRATE COURT ( NI ACT CASES ) ERNAKULAM
REVISION PETITIONER/APPELLANT/ACCUSED:
PREMJITHLAL V.P., AGED 36 YEARS , S/O. PUSHPALAL, VENGATTU HOUSE,
VADUTHALA P.O., KOCHI 682 023.
RESPONDENTS/RESPONDENTS/CLAIMANTS:
1. PETER JOHN ASWEZ, AGED 44,S/O.P.A. JOHN, PUNIKKARU PARAMBIL HOUSE,
KUNNUMMEL ROAD, VADUTHALA P.O., KOCHI 682 023.
2. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, ERNAKULAM.
Application praying that in the circumstances stated therein, the
High Court be pleased to suspend the sentence awarded and modified by the
Judicial First Class Magistrate Court along with documents.Being heavily
aggrieved by the judgment of conviction he begs to prefer this memorandum
of revision and he humbly prays before this Honourable Court to suspend
the sentence imposed against the petitioner, in the interest of justice.
This application again coming on for orders upon perusing the
application and this Court's previous orders dated 03/03/2022 in Crl.M.A
No. 3 of 2022 and the order dated 11/1/2022 in Crl.M.A 1/2022 and upon
hearing the arguments of SRI. K.R.VINOD, advocate for the petitioner and
of SRI.T.K.ABRAHAM,SRI. PRAMOJ ABRAHAM, advocates for the first
respondent and the public prosecutor for the second respondent, the court
passed the following:
ORDER
Learned counsel for the revision petitioner has shown the photograph of the chalan receipt evidencing payment of Rs. 75,000/- as directed by order of this court dated 3/3/2022 in Crl.M.A 3/2022. Learned counsel for the respondents is convinced of the payment.He seeks for release of the amount.The counsel can file appropriate application before the Special Court for N.I Act Cases, Ernakulam for getting the amount.
Post the Criminal R.P. for hearing in the 3rd week of June, 2022.
Interim order will continue till the next posting date.
Sd/- MARY JOSEPH JUDGE
24-05-2022 /True Copy/ Assistant Registrar