Xxx vs State Of Kerala
2021 Latest Caselaw 15368 Ker

CRL.A No.473/2021                              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.MA .NO.1/ 2021 IN CRL.A NO. 473 OF 2021

 S.C.No.238/2018 of the Additional District and Sessions Court for the trial of
  cases relating to Atrocities and Sexual Violence against Women and Children,
                                   Ernakulam.

   APPLICANT/APPELLANT:

          XXXXX X

   RESPONDENT /COMPLAINANT-STATE:

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


         Petition praying that in the circumstances stated therein the High
   Court be pleased to allow this Criminal Miscellaneous Application, suspend
   the sentence imposed upon the applicant herein by the judgment, conviction
   and sentence dated 14.07.2021 in S.C.No.238 of 2018 of the Court of the
   Additional District and Sessions Judge for the trial of cases relating to
   Atrocities and Sexual Violence against Women and Children, Ernakulam and
   to release him on bail, pending disposal of the aforesaid Criminal Appeal,
   so as to secure the ends of justice.




        This petition coming on for orders upon perusing the petition and
   upon hearing the arguments of PRASUN.S, PRAMOD DAS LOHYA, N.A.RETHEESH,
   Advocates for the petitioner and the PUBLIC PROSECUTOR for the respondent,
   the court passed the following:




                                                                                 p.t.o
 CRL.A No.473/2021                                 2/2




                                   SHIRCY V., J
                    ---------------------------------------------
                            Crl.Appeal.No.473 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