Kerala High Court
Suku @ Sukumaran vs State Of Kerala on 19 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
Friday, the 19th day of April 2024 / 30th Chaithra, 1946
CRL.M.APPL.NO.1/2024 IN CRL.A NO.711 OF 2024
SC 18/2023 OF THE FAST TRACK SPECIAL COURT, NORTH PARAVUR
APPELLANT/ACCUSED:
SUKU @ SUKUMARAN, AGED 67 YEARS, S/O KUNJAPPAN, PERUMPODATH
HOUSE,MANJUMMAL KARA,ELOOR VILLAGE, (NOW RESIDING AT SC COLONY
VADAKKUM BHAGAM KARA,ELOOR VILLAGE,ERNAKULAM)
RESPONDENT/COMPLAINANT:
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 allow this Crl.M.A. and suspend the further
execution of the sentence imposed against the Applicant/Appellant/Accused
in judgment dated 15.03.2024 passed against him S.C.No.18/2023 passed by
the Fast Track Special Court, North Paravur till the disposal of the above
appeal in the interest of justice.
This Application coming on for orders upon perusing the application
and upon hearing the arguments of SHRI FRANKLIN ARACKAL, Advocate for the
petitioner and of the PUBLIC PROSECUTOR for the respondent, the court
passed the following:
P.T.O.
C. PRATHEEP KUMAR, J
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Crl.A No.711 of 2024
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Dated this the 19th day of April, 2024
ORDER
Admit. The learned Public Proscutor takes notice for the respondent. Crl.M.Appl.No.1 of 2024 Execution of sentence is suspended subject to the following conditions:
1. The petitioner shall execute a bond for Rs.50,000/- (Rupees Fifty Thousand only) with two solvent sureties for the like sum to the satisfaction of the trial court
2. The petitioner shall deposit the fine amount of Rs.11,000/- within a period of one month.
3. The petitioner shall not enter the limits of Eloor Police Station, until further orders.
The petitioner shall not involve himself in similar offences while on bail.
Sd/-
C. PRATHEEP KUMAR, JUDGE sru 19-04-2024 /True Copy/ Assistant Registrar