Najeeb @ Firoz vs State Of Kerala
2021 Latest Caselaw 11926 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 273/2021            1/2



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

                             Friday,the 9th day of April 2021/19th Chaithra, 1943
                           Crl.M.Appl.No. 1/2021 IN Crl.Rev.Pet.No. 273/2021

             For information purpose only
CRA No.79/2019 of the SPECIAL COURT FOR SC/ST (POA) ACT & NDPS ACT CASES,
MANJERI
CC No.1012/2015 of the JUDICIAL MAGISTRATE OF FIRST CLASS -I,
PERINTHALMANNA
PETITIONER/REVISION PETITIONER:
        NAJEEB @ FIROZ,AGED 37 YEARS
        S/O MUSTHAFA, CHERUPILAKKAL HOUSE, NAYADIKUNNU, WANDOOR,
        MALAPPURAM DISTRICT
RESPONDENTS/RESPONDENTS:
1.STATE OF KERALA
     REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
     ERNAKULAM-682 031.
2. SUB INSPECTOR OF POLICE, PERINTHALMANNA POLICE
STATION, MALAPPURAM DISTRICT-679 321.


          Application praying that in the circumstances stated therein the High Court be pleased
to suspend the sentence in c.c. no. 1012 of 2015 passed by Judicial First Class Magistrate
Court-I, Perinthalmanna as per judgment dated 22.03.2019 as confirmed in judgment dated
16.12.2020 in Crl. A. No. 79 of 2019 passed by Special Court for SC/ST (POA) act cases and
NDPS Act cases, Manjeri and to grant bail to the petitioner/appellant in relation to the above
case pending disposal of the Criminal Revision Petition.
          This application coming on for orders upon perusing the application,        and upon
hearing the arguments of M/S K.M.FIROZ, M.SHAJNA, Advocates for the petitioner and the
PUBLIC PROSECUTOR for the respondents, the court passed the following
                            V.G.ARUN, J.
                   ===================
                     Crl.R.P.No.273 of 2021
                  ====================
                Dated this the 09th day of April, 2021
         For information purpose only
                              ORDER

Admit. Learned Public Prosecutor takes notice for the

respondents.

Crl.M.Appln.No.1/2021

Execution of sentence imposed on the petitioner is

suspended on condition of the petitioner executing a bond for

Rs.50,000/- (Rupees fifty thousand only) with two solvent

sureties for the like amount, to the satisfaction of trial court and

on remittance of the fine imposed.

Sd/-

V.G.ARUN JUDGE

NB/09.04.2021

/true copy/ Sd/- ASSISTANT REGISTRAR