Akhila vs State Of Kerala

CRL.A No.572/2022                                1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                Wednesday, the 1st day of June 2022 / 11th Jyaishta, 1944
                      CRL.M.APPL.NO.1/2022 IN CRL.A NO. 572 OF 2022

                    SC 397/2020 OF ADDITIONAL SESSIONS COURT - IV, KOLLAM

   PETITIONER/APPELLANT:

          AKHILA ,W/O SHANAVAS,POCHAYIL HOUSE,KOZHIKODE
          MEKKUMMURI,AYANIVELIKULANGARA VILLAGE,KARUNAGAPPALLYTALUK,KOLLAM
          DISTRICT, PIN - 690573

   RESPONDENT:

          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 imposed on
   the accused vide judgment dated 25.04.2022 in S.C 397/2020 of the
   Additional Sessions judge -IV,Kollam.


          This Application coming on for orders upon perusing the application
   and upon hearing the arguments of S.JAYAKRISHNAN (KARUNAGAPPALLY),
   Advocates for the petitioner and of PUBLIC PROSECUTOR for the respondent,
   the court passed the following:

                                            ORDER

Sentence imposed upon the petitioner shall stand suspended upon the petitioner executing a bond for Rs.50,000/- with two solvent sureties each for the like sum to the satisfaction of the Jurisdictional Magistrate.

                                                   Sd/- ZIYAD RAHMAN A.A. JUDGE




01-06-2022                         /True Copy/                              Assistant Registrar