For Information Purpose Only vs A.Abdul Majeed
2021 Latest Caselaw 9136 Ker

Crl.M.Appl/1/2021 IN CRL.A 189/2021               1/2



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

                        Thursday,the 18th day of March 2021/27th Phalguna, 1942
                                  Crl.M.Appl/1/2021 IN CRL.A/189/2021

            For information purpose only
CC No.26/2015 of the ENQUIRY COMMISSIONER & SPECIAL JUDGE ,
THIRUVANANTHAPURAM
PETITIONER/APPELLANT
        A.ABDUL MAJEED,AGED 68 YEARS
        S/O APPAKANNU, FORMERLY HIGHER GRADE PEON, POOVACHAL GRAMA
        PANCHAYAT, RESIDING AT HAJA MANZIL, UNDAPPARA, POOVACHAL
        P.O.KATTAKKADA, THIRUVANANTHAPURAM-695 575.
RESPONDENT/RESPONDENT
        STATE OF KERALA
        REPRESENTED BY THE DEPUTY SUPERINTENDENT OF POLICE VIGILANCE
        AND ANTI-CORRUPTION BUREAU,THIRUVANANTHAPURAM UNIT,
        THROUGH PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM,
        KOCHI-682 031.

         Petition praying that in the circumstances stated therein the e High Court be pleased to
suspend the execution of sentence passed against the petitioner vide judgment dated
26.0202021 in C.C.26/2015 of Court of the Enquiry Commissioner
   and Special Judge,Thiruvananthapuram during the pendency of above Criminal Appeal, so
as to secure the ends of justice.
         This petition coming on for orders upon perusing the petition and        upon hearing the
arguments of M/S T.H.ABDUL AZEEZ, AJMAL V. A., Advocates for the petitioner and the
PUBLIC PROSECUTOR for the respondent, the court passed the following
                                            V.G.ARUN, J.
                   ...................................................................
                              Crl. Appeal No.189 of 2021
                  .....................................................................
                     Dated this the 18th day of March, 2021

                                            ORDER

Admit.For information purpose only Learned Public Prosecutor takes notice for the respondent.

Crl.M.Appl.No.1 of 2021

Execution of sentence imposed on the petitioner is suspended on

condition of the petitioner executing a bond for Rs.50,000/- (Rupees fifty

thousand only) with two solvent sureties for the like amount, to the

satisfaction of the trial court and on remittance of Rs.10,000/- (Rupees

ten thousand only) towards the fine imposed.

Sd/-

V.G.ARUN JUDGE

SJ

/true copy/ Sd/- ASSISTANT REGISTRAR