For Information Purpose Only vs Xxxx
2021 Latest Caselaw 10004 Ker

Citation : 2021 Latest Caselaw 10004 Ker
Judgement Date : 24 March, 2021

Kerala High Court

For Information Purpose Only vs Xxxx on 24 March, 2021

CRL.A 212/2021                                1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           Present:
                      THE HONOURABLE MRS. JUSTICE SHIRCY V.

                   Wednesday,the 24th day of March 2021/3rd Chaithra, 1943
                          Crl.MA No.1/2021 in CRL.A No.212/2021

           For information purpose only
SC NO.747/2017 OF THE ADDITIONAL DISTRICT AND SESSIONS COURT(FOR THE
TRIAL OF CASES RELATING TO ARTOCITIES AND SEXUAL VIOLENCE TOWARDS
WOMEN AND CHILDREN) KOZHIKODE.
PETITIONER/APPELLANT
       XXXX
RESPONDENT/RESPONDENT
       STATE OF KERALA
       REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
       KOCHI 682 031.

       Petition praying that in the circumstances stated therein the High Court be pleased to
suspend the execution of sentence of imprisonment and ﬁne imposed on the appellant in
judgment dated 09-03-2021 in S.C.No.747 of 2017 of the Additional District and Sessions
Court (For the trial of Cases Relating to Atrocities and Sexual Violence Towards Women and
Children) Kozhikode.


         This petition coming on for orders upon perusing the petition and upon hearing the
arguments of M/S ADITHYA RAJEEV, T.R.HARIKUMAR, Advocates for the petitioner and
the PUBLIC PROSECUTOR for the respondent, the court passed the following




                                              p.t.o
                          SHIRCY V., J
          ---------------------------------------------

Crl.A.No.212 of 2021

------------------------------------------------------

Dated this the 24th day of March, 2021

For information O R D Epurpose R only Heard. Admit.

Public Prosecutor takes notice for the respondent.

Post on 1.07.2021.

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

conditions:

1. 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.