Thursday vs Harilal
2021 Latest Caselaw 11511 Ker

CRL.A 253/2021                                  1/2




                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                       THE HONOURABLE MRS. JUSTICE SHIRCY V.

                      Thursday,the 8th day of April 2021/18th Chaithra, 1943
           For information             purpose
                  Crl.MA No.1/2021 in CRL.A No.253/2021only
         SC NO.586/2014 OF THE SPECIAL FAST TRACK COURT, ATTINGAL.

PETITIONER/APPELLANT
       HARILAL,S/O.HARIDAS, LEKHA BHAVAN, NEAR NAMBIARKOAM,
       CHARUKAVU, KOVOOR DESOM, CHEMMARUTHI VILLAGE,
       THIRUVANANTHAPURAM DISTRICT 695 143
RESPONDENT/RESPONDENT
       THE STATE OF KERALA
       REP.BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM 682
       031. (REP.SUB INSPECTOR OF POLICE, VARKALA POLICE STATION,
       THIRUVANANTHAPURAM DISTRICT).



           Petition praying that in the circumstances stated therein the High Court be pleased to

pass an order to suspend the execution of sentence passed against the petitioner vide Judgment

dated 17/3/2021 in S.C.No.586/2014 of the Court of Special Fast Track Judge, Attingal,

during the pendency of the above appeal, so as to secure the ends of justice.



       This petition coming on for orders upon perusing the petition and upon hearing the

arguments of SRI. J.JAYAKUMAR, Advocate for the petitioner and the PUBLIC

PROSECUTOR for the respondent, the court passed the following




                    p.t.o
                             SHIRCY V., J
             ---------------------------------------------

Crl.Appeal.No.253 of 2021

------------------------------------------------------

Dated this the 8th day of April, 2021.

          For information
                     O R D Epurpose
                             R      only
          Heard. Admit.

Public Prosecutor takes notice for the respondent.

Post on 08.07.2021.

Crl.M.Appl.No.1 of 2021

There is no possibility of the appeal being taken up for

hearing immediately. Hence, considering the nature of the offences,

object of legislation and the contention raised by the

petitioner/appellant, sentence is suspended and interim bail is

granted on the following condition

Petitioner/appellant 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 within one month from this day.

Sd/-

SHIRCY V.

JUDGE smm

/true copy/ Sd/- ASSISTANT REGISTRAR