Sasi vs State Of Kerala
2021 Latest Caselaw 15402 Ker

CRL.A No.471/2021                              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.A.NO.1/2021 IN CRL.A NO. 471 OF 2021

            SC 133/2016 OF THE FAST TRACK SPECIAL COURT, IDUKKI, PAINAVU.

   PETITIONER/APPELLANT IN CRL.APPEAL

          SASI, AGED 45/16, S/O RAJU, CHERUTHELACKAL HOUSE, ATTIKALAM BHAGAM,
          MANIPPARA KARA,
          KANJIKUZHY VILLAGE, IDUKKI.

   RESPONDENTS/RESPONDENTS IN CRL.APPEAL

          1.STATE OF KERALA, REPRESENTED BY ITS PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM-682017.

          2.THE SUB INSPECTOR OF POLICE, KANJIKUZHY POLICE STATION,
          KANJIKUZHY, IDUKKI-


         Petition praying that in the circumstances stated therein the High
   Court be pleased to suspend the execution of sentence dated 28.6.2021
   imposed on the petitioner by the judgment dated 28,6.2021 in SC 133/2016
   before the Fast Track Special Court, Idukki, Painavu in SC 133/2016,
   pending disposal of the Criminal Appeal.




        This petition coming on for orders upon perusing the petition and
   upon hearing the arguments of M/S LIJI.J.VADAKEDOM, REXY ELIZABETH THOMAS,
   RAJEEV JYOTHISH GEORGE, TOM E. JACOB, Advocates for the petitioner and the
   PUBLIC PROSECUTOR for the respondents, the court passed the following:




                                                                       P.T.O
 CRL.A No.471/2021                                 2/2




                                   SHIRCY V., J
                    ---------------------------------------------
                            Crl.Appeal.No.471 of 2021
                ------------------------------------------------------
                       Dated this the 22nd day of July, 2021.

                                          ORDER

Heard. Admit.

Public Prosecutor takes notice for the respondents.

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