Monday vs Amal Mathew
2021 Latest Caselaw 7159 Ker

Crl.M.Appl/1/2021 IN CRL.A 6/2021           1/1



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

                 Monday,the 1st day of March 2021/10th Phalguna, 1942
                             Crl.M.Appl/1/2021 IN CRL.A/6/2021
SESSIONS CASE NO.5/2017 OF THE SPECIAL COURT FOR THE TRIAL OF
    For information purpose only
OFFENCES UNDER POCSO ACT & CHILDREN'S COURT(ADDITIONAL
DISTRICT & SESSIONS COURT-1, KALPETTA, WAYANAD.

PETITIONER/APPELLANT
      AMAL MATHEW,AGED 27 YEARS
      S/O. ELSY THOMAS, MANKUNNEL HOUSE, MOOLANKAVU P.O.,
      PALLIPPADY, KUPPADI AMSOM, WAYANAD DT-673 592.

RESPONDENT/RESPONDENT

STATE OF KERALA (CRIME NO.908/2016 OF SULTHAN BATHERY POLICE STATION), REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM-682 031.

Petition praying that in the circumstances stated therein the High Court be pleased to suspend the conviction and sentence passed against the appellant vide Judgment dated 24.12.2020 in Sessions Case No.5 of 2017 on the files of the Special Court for Trial of Offences under POCSO Act and Children's Court(Additional District & Sessions Court-1) Kalpetta, Wayanad and enlarge the petitioner on bail, until the disposal of the Appeal.

This petition coming on for orders upon perusing the petition and upon hearing the arguments of M/S MATHEW KURIAKOSE, MONI GEORGE, J.KRISHNAKUMAR (ADOOR), Advocates for the petitioner and the PUBLIC PROSECUTOR for the respondent, the court passed the following