For Information Purpose Only vs A.Abdul Majeed
2021 Latest Caselaw 9182 Ker

CRL.A 193/2021                               1/1



                  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.A.No.1/2021 IN CRL.A No.193/2021

           For  information              purpose only
            CC No.32/2015 of the ENQUIRY COMMISSIONER & SPECIAL
                       JUDGE,THIRUVANANTHAPURAM
PETITIONER/APPELLANT
       A.ABDUL MAJEED,AGED 68 ,
       S/O.APPAKANNU, FORMERLY HIGHER GRADE PEON, POOVACHAL GRAMA
       PANCHAYAT, REISIDNG AT HAJA MANZIL, UNDAPPARA, POOVACHAL
       P.O., KATTAKKADA, THIRUVANANTHAPURAM-695 575.
RESPONDENT/RESPONDENT

STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, KOCHI-682 031.

Petition praying that in the circumstances stated therein the High Court be pleased to suspend the execution of sentence passed against the petitioner vide judgment dated 26.02.2021 in C.C.No.32/2015 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 AJMAL V. A., T.H.ABDUL AZEEZ, Advocates for the petitioner and the PUBLIC PROSECUTOR for the respondent, the court passed the following:

P.T.O