Thomas vs State Of Kerala
2021 Latest Caselaw 13237 Ker

CRL.A No.295/2021                          1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MRS. JUSTICE SHIRCY V.
                THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                    CRL.M.A.No. 1 OF 2021 IN CRL.A NO. 295 OF 2021
                        SC 44/2015 OF SPECIAL COURT , THRISSUR
PETITIONER/APPELLANT:

          THOMAS, S/O.VAREETH, KOLANCHERY (H), OLLUKKARA VILLAGE,
          NELLIKKUNNU DESOM, THRISSUR, KERALA.

RESPONDENT/RESPONDENT:

          STATE OF KERALA, REPRESENTED BY THE SUB INSPECTOR OF POLICE,
          ANTHIKKAD POLICE STATION.
                       Petition praying that in the circumstances stated
          therein the High Court be pleased to suspend the execution of
          sentence imposed as per judgment dated 9/4/2021 in S.C.No.44/2015
          on the files of the Special Judge , Thrissur , pending disposal
          of the above Criminal Appeal and thus render justice.
                      This petition coming on for orders upon perusing the
          petition and upon hearing the arguments of SRI.VISHNUPRASEAD NAIR
          , Advocate for the petitioner and the PUBLIC PROSECUTOR for the
          respondent , the court passed the following:


                                       P.T.O
 CRL.A No.295/2021                                 2/2




                                   SHIRCY V., J
                    ---------------------------------------------
                               Crl.A.No.295 of 2021
                ------------------------------------------------------
                        Dated this the 24th day of June, 2021

                                          ORDER

Heard. Admit.

Public Prosecutor takes notice for the respondent.

Post for hearing in the month of September.

Crl.M.Appln.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.1,00,000/-

(Rupees one lakh only) with two solvent sureties for

the like sum each to the satisfaction of the trial court

within one month from this day.

Sd/-

SHIRCY V.

JUDGE mpm

24-06-2021 /True Copy/ Assistant Registrar