Narayanan vs State Of Kerala

CRL.A No.509/2022                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                    Friday, the 20th day of May 2022 / 30th Vaisakha, 1944

                        CRL.M.APPL.NO.1/2022 IN CRL.A NO. 509 OF 2022

         SESSIONS CASE NO.160/2013 OF THE ADDL.SESSIONS COURT-IV, PALAKKAD.

   PETITIONER/APPELLANT

          NARAYANAN, AGED 56 YEARS,       S/O KELI, ELAKKODE HOUSE, MUDAPPALUR,
          PALAKKAD.

   RESPONDENT/RESPONDENT

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


        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of the sentence passed vide
   Judgment dated 23-04-2022 in Sessions No.160 of 2013 on the file of the
   Addl.Sessions Judge-IV, Palakkad and the petitioner may be released on
   bail pending final disposal of the above appeal.




        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of        SRI.M.VIVEK, Advocate for the
   petitioner and PUBLIC PROSECUTOR for the respondent, the court passed the
   following:
                                      ORDER

Sentence imposed upon the appellant shall stand suspended on the petitioner executing a bond for Rs.50,000/-(Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the court concerned.

Sd/- ZIYAD RAHMAN A.A. JUDGE 20-05-2022 /True Copy/ Assistant Registrar