For Information Purpose Only vs Binoy
2021 Latest Caselaw 6673 Ker

CRL.A 127/2021                           1/2



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

            Wednesday,the 24th day of February 2021/5th Phalguna, 1942
                                CRL.A No.127/2021

    For information purpose only
SC No.338/2017 of the ADDITIONAL DISTRICT & SESSIONS
COURT,MOOVATTUPUZHA


APPELLANT/PETITIONER
      BINOY,AGED 29 YEARS
      S/O.BHASKARAN, ANAKATHIL HOUSE, VELIYATHEKAVALA KARA,
      MUDAVOOR, VELLOORKUNNAM VILLAGE, MUVATTUPUZHA TALUK,
      ERNAKULAM DISTRICT.
RESPONDENT/RESPONDENT
      STATE OF KERALA
      REP. BY 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 execution of the sentence imposed on the appellant in
the judgment dated 29.09.2020 in S.C. No.338/2017 of the Addl.Court of
Sessions,Muvattupuzha pending disposal of this appeal and to grant bail to the
petitioner/appellant.


  This petition coming on for admission upon perusing the petition and upon
hearing the arguments of M/S BYJU KURIAKOSE, GIGIMON ISSAC, Advocates for
the petitioner and the PUBLIC PROSECUTOR for the respondent, the court
passed the following
 CRL.A 127/2021                           2/2




                                    V.G.ARUN, J.
                                      ------------
                               CRL.A No.127 of 2021
                                      ------------
                      Dated this the 24th day of February 2021


    For information purpose only
                 ORDER

Admit. Learned Public Prosecutor takes notice for the respondent.

Crl.M.Appl.No.1 of 2021 Execution of the sentence imposed on the petitioner is suspended on

condition of the petitioner executing a bond for Rs.50,000/-(Rupees Fifty

thousand only)with two solvent sureties for the like amount, to the satisfaction of

the trial court and on remittance of the fine within one month.

h/o.

Sd/-

V.G.ARUN,JUDGE lgk

/true copy/ Sd/-

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