Tuesday vs Biju
2021 Latest Caselaw 8137 Ker

CRL.A 497/2019                            1/1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                 THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                          &
                   THE HONOURABLE MRS. JUSTICE M.R.ANITHA

                 Tuesday,the 9th day of March 2021/18th Phalguna, 1942
    For information             purpose only
           CRL.M.A.NO.7/2021 in CRL.A No.497/2019
      SC No.705/2015 of the IV ADDITIONALSESSIONS COURT , THRISSUR
PETITIONER/APPELLANT/ACCUSED No.6
           BIJU,AGED 37 YEARS
           S/O. SANKARANARAYANAN, KONTHACHAN HOUSE,
           VENMENAD DESOM, PAVARATTY VILLAGE,THRISSUR
RESPONDENT/RESPONDENT/STATE/COMPLAINANT

STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNKULAM-31

Petition praying that in the circumstances stated therein the High Court be pleased to suspend the execution of sentence passed by IVth Additional Sessions Judge , Thrissur in SC No.705/15 as per Judgment dated 14.3.2019 for a period of 15 days for the purpose of treatment of his mother , in the interest of justice , by allowing this petition .

This petition coming on for orders upon perusing the petition and upon hearing the arguments of M/S. S.RAJEEV,K.ANAND,K.K.DHEERENDRAKRISHNAN, V.VINAY , Advocates for the petitioner and the PUBLIC PROSECUTOR for the respondent, the court passed the following:

P.T.O