For Information Purpose Only vs Vineesh.V
2021 Latest Caselaw 12004 Ker

CRL.A 285/2021                                 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.No.1 OF 2021 IN CRL.A No.285/2021
          S.C.No.145 OF 2015 OF THE SPECIAL JUDGE , FAST TRACK SPECIAL
           For information purpose only
                               COURT,TALIPARAMBA
PETITIONER/APPELLANT
       VINEESH.V,AGED 33 YEARS,
       S/O.VIJAYAN,COOLIE,VADUPAN HOUSE,KARIVELLUR
       AMSOM,CHEETTA,KANNUR DISTRICT
RESPONDENT/RESPONDENT
       STATE OF KERALA-REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT
       OF KERALA ,ERNAKULAM-682031

   Petition praying that in the circumstances stated therein the High Court be pleased to
suspend the sentence imposed on the petitioner herein , in the judgment dated 29.3.2021 in
S.C.No.145 of 2015 on the file of the Court of Special Judge , Fast Track Special Court ,
Taliparamba.


     This petition coming on for orders upon perusing the petition and upon hearing the
arguments of M/S M.SASINDRAN, SATHEESHAN ALAKKADAN, Advocates for the
petitioner and the PUBLIC PROSECUTOR for the respondent, the court passed the following
                                           ORDER

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 one month from today.

13-04-2021 Sd/-

BECHU KURIAN THOMAS,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR