For Information Purpose Only vs Shaheer
2021 Latest Caselaw 12003 Ker

CRL.A 286/2021                                1/1



                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            Present:
                 THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

                     Tuesday,the 13th day of April 2021/23rd Chaithra, 1943
                           Crl.M.A 1/2021 IN CRL.A No.286/2021

           For information purpose only
SC No.412/2018 of the ADDITIONAL DISTRICT COURT & SESSIONS COURT - V,
KOZHIKODE
CRIME NO.205/2017 OF Meppayur Police Station , Kozhikode
APPLICANT/APPELLANT/ACCUSED:
       SHAHEER, S/o BASHEER AGED 30 YEARS,
       Palapurathummal (h), Karayad (P.O),Kozhikode.
RESPONDENTs/RESPONDENTS /State & Complainant:
       1.STATE OF KERALA represented by it's Public
         Prosecutor-682031.
       2. Inspector of Police , Payyoli Police Station,
            Kozhikode-673522.
   Petition praying that in the circumstances stated therein the High Court be pleased to
suspend the conviction and sentence in the judgment dated 27-2-21 in SC 412/18 on the file of
the Addnl District & Sessions Judge -V, Kozhikode, pending disposal of this appeal.
  This petition coming on for admission upon perusing the petition and upon hearing the
arguments of Mr. NIDHI BALACHANDRAN, Advocate for the petitioner and the PUBLIC
PROSECUTOR for the respondent, the court passed the following :
                                          ORDER

Heard.Admit.

The Learned Public Prosecutor takes notice for the respondents.

The sentence of imprisonment shall stand suspended on condition that petitioner executes a bond for Rs.1,00,000/- (Rupees one lakh only ) with two solvent sureties each for the like sum to the satisfaction of the trial Court within a period of two months from today. 13-04-2021 Sd/-

BECHU KURIAN THOMAS,JUDGE

/true copy/ Sd/-

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