Friday vs Vipin
2021 Latest Caselaw 6193 Ker

Crl.M.Appl/1/2021 IN CRL.A 131/2021        1/1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                       THE HONOURABLE MR.JUSTICE V.G.ARUN

                 Friday,the 19th day of February 2021/30th Magha,1942
                           Crl.M.Appl/1/2021 IN CRL.A/131/2021
     SC No.186/2018 of the ADDITIONAL DISTRICT & SESSIONS COURT - II,
    For information    purpose only
               PATHANAMTHITTA
PETITIONER/APPELLANT
      VIPIN,,AGED 29 YEARS
      S/O.SASI, VINOD BHAVAN, PARAKODE VADAKKU MURI, ADOOR
      VILLAGE, ADOOR TALUK, PATHANAMTHITTA DISTRICT-691554.
RESPONDENTS/COMPLAINANT/STATE

THE STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM-682031.

Petition praying that in the circumstances stated therein the High Court be

pleased to suspend the conviction and sentence imposed by the judgment dated

19.01.2021 in S.C No.186/2018 of the Additional Sessions Judge-II ,

Pathanamthitta pending disposal of the appeal , in the interest of justice.

This petition coming on for orders upon perusing the petition and upon hearing

the arguments of M/S MANU RAMACHANDRAN, SAMEER M NAIR,

M.KIRANLAL, R.RAJESH , T.S.SARATH, Advocates for the petitioner and the

PUBLIC PROSECUTOR for the respondent, the court passed the following:

P.T.O