Friday vs Manoj
2021 Latest Caselaw 10444 Ker

CRL.A 954/2020                                  1/2



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

                      Friday,the 26th day of March 2021/5th Chaithra, 1943
                           Crl.MA No.1/2020 in CRL.A No.954/2020
SESSIONS CASE NO.1024/2018 OF THE ASSISTANT SESSIONS COURT,
CHENGANNUR.For information purpose only
PETITIONER/APPELLANT
       MANOJ,AGED 40 YEARS
       S/O.JANARDHANAN, KANKALIL KIZHACKETHIL VEEDU,
       VERUVALLY BHAGAM, KEERIKKADU, ALAPPUZHA DISTRICT.
RESPONDENT/RESPONDENT
       THE STATE OF KERALA
       REPRESENTED BY THE DEPUTY SUPERINTENDENT OF POLICE,
       KAYAMKULAM THROUGH THE PUBLIC PROSECUTOR, HIGH COURT OF
       KERALA, ERNAKULAM - 682 018.



           Petition praying that in the circumstances stated therein the High Court be pleased to
suspend the sentence passed against the Petitioner/Appellant in Judgment dated 27.11.2020 in
Sessions Case No.1024 of 2018 by the Hon'ble Assistant Sessions Court Chengannur and to
grant bail to the petitioner/appellant in relation to the above case, pending disposal of the
Criminal Appeal.


         This petition coming on for orders upon perusing the petition and upon hearing the
arguments of M/S K.M.FIROZ, M.SHAJNA, S.SIMY, Advocates for the petitioner and the
PUBLIC PROSECUTOR for the respondent, the court passed the following




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

Crl.Appeal.No.954 of 2020

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

Dated this the 26th day of March, 2021.

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

Public Prosecutor takes notice for the respondent.

Post on 01.07.2021.

Crl.M.Appl.No.1 of 2020

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 two weeks from this day. He shall also

deposit an amount of Rs.25,000/- within one month

from today.

Sd/-

SHIRCY V.

JUDGE smm

/true copy/ Sd/- ASSISTANT REGISTRAR