Cyril vs State Of Kerala
2021 Latest Caselaw 16062 Ker

CRL.A No.1503/2018                          1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                           &
                      THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
              Monday, the 2nd day of August 2021 / 11th Sravana, 1943
   CRL.M.APPL.NO.5/2021 IN CRL.M.A.4/2021 IN CRL MA.1/2021 IN CRL.A NO. 1503 OF
                                        2018
          S.C.NO.129/2014 OF THE ADDITIONAL SESSIONS COURT- V, KOTTAYAM
   PETITIONER/APPELLANT/ACCUSED NO.1:

          CYRIL, AGED 40 YEARS S/O. OUSEPH JOSEPH,NELLIPALLIL VEEDU,
          THRIKKODITHANAM KARA,THRIKKODITHANAM VILLAGE.

   RESPONDENT/RESPONDENT/STATE:

          STATE OF KERALA, REP.BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA,ERNAKULAM 682 031.
          (CRIME NO 282/2007 OF CHANGANACHERRY POLICE STATION,KOTTAYAM
          DISTRICT)

        Petition praying that in the circumstances stated therein the High
   Court be pleased to extend order dated 30.03.2021 suspending the execution
   of sentence passed vide Judgment dated 21.11.2018 IN SC NO 129/2014 on
   the file of the Additional Sessions Judge-V, Kottayam, and be further
   pleased to enlarge the petitioner on bail for a period of two months, by
   allowing this petition.
        This petition coming on for orders upon perusing the petition and
   this Court's order dated 30.03.2021 in Crl.MA 1/21 in Crl.A.1503/18 and
    this Court's order dated 21/06/21 in Crl.MA.4/21 in Crl.A 1503/18 and
   upon hearing the arguments of S.RAJEEV, SRI.K.K.DHEERENDRAKRISHNAN,
   SRI.V.VINAY, SRI.D.FEROZE, SRI.K.ANAND , Advocates for the petitioner and
   of PUBLIC PROSECUTOR    for the respondent, the court passed the following:
                                       ORDER

Interim bail granted on 30.03.2021 will stand extended only for seven days , on the very same condition of the bail granted on 30.03.2021 and on the 8th day he shall report back to the prison

Post on 11/08/2021

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

CRL.A No.1503/2018 2/2

ZIYAD RAHMAN A.A.

JUDGE

02-08-2021 /True Copy/ Assistant Registrar