Thursday vs Rohit
2021 Latest Caselaw 11510 Ker

Crl.M.Appl/1/2021 IN CRL.A 260/2021               1/3



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                Present:
                            THE HONOURABLE MR.JUSTICE V.G.ARUN

                         Thursday,the 8th day of April 2021/18th Chaithra, 1943
                                  Crl.M.Appl/1/2021 IN CRL.A/260/2021
               SC (NDPS)3/2018 OF THE SPECIAL COURT FOR NDPS ACT CASES,
            For information purpose only
                           THODUPUZHA.
APPLICANTS/APPELLANTS
1       ROHIT, AGED 21 YEARS
       S/O. RAMESH, VALIYANALLOORE HOUSE, KARIMUGAL P.O., PUTHENCRUZ
       VILLAGE, KUNNATHUNADU TALUK.
2.     VINAYAK, AGED 22 YEARS
       S/O. MAHADEVAN, CHENNATTU PARAMBIL HOUSE, THRIPPUNITHARA
       P.O. CHATHARI KARA, NOW RESIDING AT ASIRVAD HOUSE,
       PALLIPPARAMBUKAVU KARA,
       NADAMANA VILLAGE.
RESPONDENT/RESPONDENT
        STATE OF KERALA
        REPRESENTED BY PUBLIC PROSECUTOR,
        HIGH COURT OF KERALA, ERNAKULAM-682 031.

      Petition praying that in the circumstances stated therein      the High Court be pleased to
suspend the sentence imposed on the Applicants/Appellants vide the judgment of guilty
conviction and sentence in S.C.No.3 of 2018 on the files of the Court of Special Judge for
NDPS Act cases Thodupuzha, dated 03-04-2021 and release the Applicants on bail, pending
disposal of the above criminal appeal in the interests of justice.


         This petition coming on for orders upon perusing the petition and upon hearing the
arguments of M/S VIPIN NARAYAN, POOJA PANKAJ, SRUTHY N. BHAT, Advocates for
the petitioners and the PUBLIC PROSECUTOR for the respondent, the court passed the
following
 Crl.M.Appl/1/2021 IN CRL.A 260/2021    2/3




                                      p.t.o




            For information purpose only
                            V.G.ARUN, J.

=================== CRL.A. No.260 OF 2021 ==================== Dated this the 08th day of April, 2021

For information O R D E purpose R only Admit. Learned Public Prosecutor takes notice for the

respondent.

Crl.M.Appln.No.1/2021

Execution of sentence imposed on the petitioners is

suspended and the petitioners released on bail on condition of the

petitioners executing bond for Rs.50,000/- (Rupees fifty thousand

only) each with two solvent sureties each for the like amount, to

the satisfaction of trial court and on remittance of Rs.25,000/-

(Rupees twenty five thousand only) each towards the fine imposed.

The petitioners shall report at the jurisdictional Police Station within

the limits of which they will be residing, on the first Monday of

every month, for a period of three months. The petitioners shall

not get involved in similar offences during the subsistence of this

order.

Sd/-

V.G.ARUN JUDGE

NB/08.04.2021

/true copy/ Sd/- ASSISTANT REGISTRAR