For Information Purpose Only vs Muhammed Junaise
2021 Latest Caselaw 12248 Ker

Crl.M.Appl/1/2020 IN CRL.A 817/2020                1/2



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

                           Friday,the 23rd day of April 2021/3rd Vaisakha, 1943
                                  Crl.M.Appl/1/2020 IN CRL.A/817/2020

            For information purpose only
SC No.338/2017 of the ADDITIONAL DISTRICT COURT & SESSIONS COURT - III,
KASARAGOD
CRIME NO.218/2017 OF VIDYA NAGAR POLICE STATION , Kasargod
APPELLANT
       1.MUHAMMED JUNAISE,,AGED 29 YEARS
         S/O. SHAMSUDHEEN, RESIDING AT KUNHIPPRA HOUSE, HOUSE
        NUMBER VIII-476, CHENGALA GRAMA PANCHAYATH, PAIKKA, NEKRAJE
       VILLAGE, KASARAGOD DISTRICT.
    2. MUHAMMED MUSTHAFA ,AGED 27 YEARS.
        S/o .Moideen, Residing at G.M. Manzil,
       House Number III-312, Badiadka Grama Panchayath,
       Kannippadi, Neerchal village, Kasaragod District.
RESPONDENT
        STATE OF KERALA,
        REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
        ERNAKULAM, PIN-682031.
   Petition praying that in the circumstances stated therein the High Court be pleased to
suspend the conviction and sentence imposed on the appellants vide judgment dated 25-9-2020
in S.C No. 338/2017 on the files of Additional Sessions Court -III ,Kasaragod.
   This petition coming on for orders upon perusing the petition and upon hearing the
arguments of M/S M.S.IMTHIYAZ AHAMMED, SHIRAZ ABDULLA, Advocates for the
petitioner and the PUBLIC PROSECUTOR for the respondent, the court passed the following
                                               ORDER

Heard.

Sentence shall be suspended on the petitioners executing a bond for Rs.1,00,000/- (One Lakh Only) each with two solvent sureties each for the like sum to the satisfaction of the trial court . One of the sureties shall be a near relative of the petitioners. 23-04-2021 Sd/-

K.HARIPAL,JUDGE

/true copy/ Crl.M.Appl/1/2020 IN CRL.A 817/2020 2/2

Sd/-

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