Kunjumon @ Kutti Kunjumon vs State Of Kerala
2021 Latest Caselaw 7820 Ker

CRL.A 96/2021                           1/2



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

                Friday,the 5th day of March 2021/14th Phalguna, 1942
                   CRL.M.A.No.1 OF 2021 IN CRL.A No.96/2021

    For information        purpose only
  SC No.221/2019 of the Ist ADDITIONAL SESSIONS JUDGE( SPECIAL COURT
            UNDER POCSO ACT), THODUPUZHA
PETITIONER/APPELLANT:-
      KUNJUMON @ KUTTI KUNJUMON,
      MALAKOTTACKAL HOUSE, KOCHUPLAMOOD BHAGOM, KOOTAR KARA ,
      KARUNAPURAM VILLAGE
RESPONDENT/RESPONDENT:-
      STATE OF KERALA
      REPRESENTED BY 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 execution of sentence passed by the Special Judge ,
Thodupuzha in S.C.No.221/2019 vide its judgment dated 24-10-2019 against the
petitioner/appellant and enlarge him on bail , during the pendency of the above
criminal appeal.
  This petition coming on for orders upon perusing the petition and upon hearing

the arguments of SRI. P.M.JOHNY, Advocate for the petitioner and the PUBLIC

PROSECUTOR for the respondent, the court passed the following:
                                                                       P.T.O
 CRL.A 96/2021                             2/2




                                    SHIRCY V., J.
                                      -------------
                               CRL.A No.96 of 2021
                                      -------------
                        Dated this the 5th day of March 2021


    For information purpose only
                 ORDER

Heard. Admit.

Public Prosecutor takes notice for the respondent.

Post on 07.06.2021.

Crl.M.Appl.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

/true copy/ Sd/-

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