For Information vs Rajendran @ Rajan
2021 Latest Caselaw 10447 Ker

Crl.M.Appl/1/2021 IN CRL.A 229/2021               1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                Present:
                            THE HONOURABLE MR.JUSTICE V.G.ARUN

                         Thursday,the 25th day of March 2021/4th Chaithra, 1943
   S.C. No.490/2018 dated 26.02.2021 of the Court of Additional Sessions II Kollam.

            For information
                   Crl.M.Appl/1/2021 INpurpose
                                       CRL.A/229/2021 only


PETITIONERS/APPELLANTS
        1.RAJENDRAN @ RAJAN,AGED 48 YEARS, S/O GOPALAN ACHARY,
            KONATHU VEEDU, VAKKAMUKKU, THAZHAMEL, ANCHAL VILLAGE,
               PUNALUR TALUK, KOLLAM DISTRICT.
        2.RAJESH @ MADHU, AGED 31 YEARS, S/O RAMANAN,
            PERUNKATHALAKKAL PUTHEN VEEDU, VAKKAMUKKU,
            THAZHAMEL, ANCHAL VILLAGE, PUNALUR TALUK, KOLLAM
             DISTRICT.
RESPONDENT
        STATE OF KERALA,
        REPRESENTED BY THE SUB-INSPECTOR OF POLICE, ANCHAL POLICE
        STATION, KOLLAM DISTRICT, REPRESENTED BY PUBLIC PROSECUTOR,
        HIGH COURT OF KERALA, ERNAKULAM-682031.

Petition praying that in the circumstances stated therein           the High Court be pleased to
suspend the sentence awarded on the petitioners/appellants in Judgment dated 26.2.2021 in
S.C.No.490/2018 on the file of the Court of II Additional Sessions Judge, Kollam, pending
disposal of the above criminal appeal.


         This petition coming on for orders upon perusing the       petition and upon hearing the
arguments of M/S SUBHASH CYRIAC, S.SREEJITH Advocates for the petitioners the court
passed the following




                               p.t.o
                              V.G.ARUN, J.
                 ============================
                 Crl.Appeal No.229 of 2021
                  ---------------------------
        Dated this the 25th day of March, 2021
      For information
                 ORDER

purpose only Admit.

Learned Public Prosecutor takes notice for

the respondent.

Crl.M.Appl.No.1 of 2021

Execution of sentence imposed on the

appellants is suspended on condition of the

appellants executing a bond for Rs.50,000/-

(Rupees fifty thousand only) each with two

solvent sureties each for the like amount, to the

satisfaction of the trial court and on each

appellant remitting Rs.10,000/- (Rupees ten

thousand only) towards the fine imposed.

Sd/-

V.G.ARUN JUDGE Scl/25.03.2021

/true copy/ Sd/- ASSISTANT REGISTRAR