Tuesday vs Jijo @Luttappi
2021 Latest Caselaw 12168 Ker

Citation : 2021 Latest Caselaw 12168 Ker
Judgement Date : 20 April, 2021

Kerala High Court

Tuesday vs Jijo @Luttappi on 20 April, 2021

CRL.A 296/2021 1/1

IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE K.HARIPAL

Tuesday,the 20th day of April 2021/30th Chaithra, 1943
CRL.M.A. No.1/2021 IN CRL.A No.296/2021
SC No.66/2017 of the III ADDITIONAL DISTRICT COURT, KOLLAM
For information purpose only
PETITIONERS/APPELLANTS
1.JIJO @LUTTAPPI,AGED 31 YEARS,
S/O. ALEX, LINCY BHAVANAM, MATHILIL, THRIKKADAVOOR VILLAGE,
KOLLAM TALUK, KOLLAM DISTRICT-691601 .
(2ND ACCUSED).
2.SYAMKUMAR @ CHINTHU,,AGED 29 YEARS
S/O. SASIDHARAN, RESIDING AT PYNIYIL PUTHEN VEEDU, MATHILIL,
MATHILIL CHERI, THRIKKADAVOOR VILLAGE, KOLLAM TALUK, KOLLAM
DISTRICT, PIN CODE-691601 (3RD ACCUSED).
RESPONDENT
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, COCHIN-31.
Petition praying that in the circumstances stated therein the High Court be pleased to
suspend execution of the sentence in judgment dated 10.03.2021 in Session Case No.66 of
2017 on the ﬁle of IIIRD Additional District and Sessions Court,Kollam and enlarge on bail,till
the ﬁnal disposal of the Criminal Appeal by this court in the interest of justice.
This petition coming on for orders upon perusing the petition and upon hearing the
arguments of M/S B.DIPU SACH DEEV, ARUN BABU, Advocates for the petitioners and
the PUBLIC PROSECUTOR for the respondent, the court passed the following :-
ORDER

The sentence shall stand suspended and the petitioners shall be released on bail on their executing a bond for Rs.1,00,000/- (Rupees one lakh only) each with two solvent sureties for the like amount to the satisfaction of the III Additional Disrict and Session Court, Kollam within thirty days from today. 20-04-2021 Sd/-

K.HARIPAL,JUDGE

/true copy/ Sd/-

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