Sundaran C vs State Of Kerala
2021 Latest Caselaw 15330 Ker

CRL.A No.470/2021                              1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MRS. JUSTICE SHIRCY V.
                    Thursday, the 22nd day of July 2021 / 31st Ashadha, 1943

                         Crl.M.Appl.NO.1/2021 IN CRL.A NO. 470 OF 2021

               S.C.No.659/2018 of the FAST TRACK SPECIAL COURT, PALAKKAD.

   PETITIONER/APPELLANT:

          SUNDARAN C, S/O CHENTHI, AGED 65, AYYAPPAN MOOCHI VEEDU, PERUMKUNNAM
          POST, KUZHALMANNAM, PALAKKAD DIST, PIN-678702.

   RESPONDENT/RESPONDENT

          STATE OF KERALA, REP.BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM.


        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of sentence imposed by the
   judgment dated 16-07-2021 passed in S.C.No.659/2018 on the file of Fast
   Track Special Court, Palakkad, pending disposal of the above appeal.




        This petition coming on for orders upon perusing the petition and
   upon hearing the arguments of SAJAN VARGHEESE K., LIJU. M.P, JOPHY POTHEN
   KANDANKARY, Advocates for the petitioner and THE PUBLIC PROSECUTOR for the
   respondent, the court passed the following:




                                                                         p.t.o
 CRL.A No.470/2021                                 2/2




                                   SHIRCY V., J
                    ---------------------------------------------
                            Crl.Appeal.No.470 of 2021
                ------------------------------------------------------
                       Dated this the 22nd day of July, 2021.

                                          ORDER

Heard. Admit.

Public Prosecutor takes notice for the respondent.

Post in the month of September

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 petitioner,

sentence is suspended and interim bail is granted on the following

condition

Petitioner shall execute a bond for

Rs.1,00,000/- (Rupees one lakh 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 smm

22-07-2021 /True Copy/ Assistant Registrar