Nassar V.H vs State Of Kerala
2021 Latest Caselaw 13727 Ker

CRL.A No.427/2021                             1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MRS. JUSTICE SHIRCY V.
                    FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                        CRL MA NO 1 OF 2021 IN CRL.A NO. 427 OF 2021
 SC 585/2018 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT (VIOLENCE AGAINST
                                WOMEN & CHILDREN), ERNAKULAM
  PETITIONER/APPELLANT/ACCUSED:


     NASSAR V.H., AGED 52 YEARS , S/O HAMSA RAUTHER, ALAPURATH HOUSE ,
    VMC-26, KARAYIL BHAGAM, VAIKOM P.O,         VAIKOM VILLAGE, KOTTAYAM


  RESPONDENT/RESPONDENT/COMPLAINANT:


    STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR HONOURABLE HIGH COURT
    OF KERALA AT ERNAKULAM THROUGH INSPECTOR OF POLICE ERNAKULAM, CENTRAL
    POLICE STATION.




              Petition praying that in the circumstances stated therein the high
court be pleased to suspend the execution of sentence against the appellant by
Judgment dated 30/06/2021 in SC No. 585 of 2018 on the file of the Additional
District and Sessions Judge Ernakulam (for the trial of cases relating to
atrocities and sexual violence against women and children) in Crime No:1106 of
2018 of Central Police Station Ernakulam till the final disposal of the
accompanying criminal appeal.

              This petition coming on for orders upon perusing the petition and
upon hearing the arguments of SRI.P.M.ZIRAJ,Advocate for the petitioner and the
PUBLIC PROSECUTOR for the respondent , the court passed the following:

                                                               P.T.O
 CRL.A No.427/2021                                  2/2




                                   SHIRCY V., J
                    ---------------------------------------------
                            Crl.Appeal.No.427 of 2021
                ------------------------------------------------------
                        Dated this the 2nd day of July, 2021.

                                           ORDER

Heard. Admit.

Public Prosecutor takes notice for the respondent.

Crl.M.Appl.No.1 of 2021

There is no possibility of the appeal being taken up for

hearing immediately. Hence, considering the nature of the offences,

object of legislation and the contention raised by the appellant,

sentence is suspended and interim bail is granted on the following

condition:

Petitioner shall execute a bond for Rs.50,000/-

(Rupees fifty thousand only) with two solvent sureties

for the like sum to the satisfaction of the trial court

within one month from this day.

Sd/-

SHIRCY V.

JUDGE mpm

02-07-2021 /True Copy/ Assistant Registrar