For Information Purpose Only vs Muhammed Haneefa
2021 Latest Caselaw 12250 Ker

Citation : 2021 Latest Caselaw 12250 Ker
Judgement Date : 23 April, 2021

Kerala High Court

For Information Purpose Only vs Muhammed Haneefa on 23 April, 2021

Crl.M.Appl/1/2021 IN CRL.A 311/2021                1/1



                      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/1/2021 IN CRL.A/311/2021

            For information purpose only
SC No.133/2018 of the Ist Additional Sessions Court (SPECIAL COURT) UNDER POCSO
ACT, PALAKKAD
APPELLANT
        MUHAMMED HANEEFA,AGED 44 YEARS
        S/O. KABEER, PANTHALAMPADAM, PANNIYANKARA POST,
        VADAKKANCHERRY, PALAKKAD DISTRICT, PIN-678683.
RESPONDENT
        STATE OF KERALA
        REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
        ERNAKULAM.

 Petition praying that in the circumstances stated therein the High Court be pleased to suspend
the execution of sentence imposed by the Judgment dated 26-03-2021 passed in Sessions Case
No.133/2018 on the ﬁle of the Ist Additional Sessions Court (Special Court),Palakkad, pending
disposal of the above appeal.


   This petition coming on for orders upon perusing the petition and upon hearing the
arguments of M/S SAJAN VARGHEESE K., LIJU. M.P, Advocates for the petitioner and the
PUBLIC PROSECUTOR for the respondent, the court passed the following
                                               ORDER

The sentence shall stand suspended on the petitioner executing a bond for Rs.50,000/-(Rupees Fifty Thousand only) with two solvent sureties ,each, for the like amount to the satisfaction of the Special Court, within 30 days from today.

23-04-2021 Sd/-

K.HARIPAL,JUDGE

/true copy/ Sd/-

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