Sumesh vs State Of Kerala
2021 Latest Caselaw 24067 Ker

CRL.A No.978/2021                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                Tuesday, the 28th day of December 2021 / 7th Pousha, 1943
                      CRL.M.APPL.NO.1/2021 IN CRL.A NO. 978 OF 2021

                      SC 288/2015 OF THE SESSIONS COURT, MANJERI.




   APPLICANT/APPELLANT

          SUMESH, AGED 41 YEARS, S/O.SURENDRAN, PALLIKKARA VEED, KANJIRAMUKKU,
          MARANCHERI, PONNANI, MALAPPURAM DISTRICT, PIN - 679 584.

   RESPONDENT/RESPONDENT

          STATE OF KERALA REPRESENTED THROUGH THE EXCISE INSPECTOR PONNANI
          EXCISE RANGE, MALAPPURAM DISTRICT REPRESENTED BY THE PUBLIC
          PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031.


        Petition praying that in the circumstances stated therein the High
   Court be pleased to suspend the conviction and sentence passed in judgment
   dated 03.12.2021 in S.C.No.288/2015 on the file of Sessions Court, Manjeri
   and release him on bail during the pendency of the above appeal in the
   interest of justice.




        This petition coming on for orders upon perusing the petition and
   upon hearing the arguments of M/S K.B.ARUNKUMAR AND POOJA K.S., Advocates
   for the petitioner and PUBLIC PROSECUTOR for the respondent, the court
   passed the following:
                                      ORDER

Sentence suspended and bail granted to the petitioner on condition that he shall execute a bond for Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the trial court within two weeks.

Sd/- VIJU ABRAHAM JUDGE

28-12-2021 /True Copy/ Assistant Registrar