For Information vs M.V. Joy
2021 Latest Caselaw 9400 Ker

Crl.M.Appl/1/2021 IN CRL.A 200/2021               1/2



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

                         Friday,the 19th day of March 2021/28th Phalguna, 1942
                                  Crl.M.Appl/1/2021 IN CRL.A/200/2021

            For information
   CC No.138/2016 of the COURT OF THE
                                     purpose only
                                   ENQUIRY COMMISSIONER & SPECIAL
                  JUDGE (VIGILANCE) , MUVATTUPUZHA
APPELLANT/ACCUSED
        M.V. JOY,AGED 62 YEARS
        S/O VARGHESE, MAPPENCHERIL HOUSE, CHELAD, KOTHAMANGALAM,
        ERNAKULAM, PIN-686 681 (FORMERLY ASSISTANT SUB INSPECTOR OF
        POLICE)
RESPONDENT/RESPONDENT
        STATE OF KERALA,
        REPRESENTED BY Dy. S.P ,VACB, IDUKKI, THE PUBLIC PROSECUTOR
        (VIGILANCE) HIGH COURT OF KERLA, ERNAKULAM, PIN-682 031.

      Petition praying that in the circumstances stated therein the High Court be pleased to
suspend the sentence imposed on the applicant by the judgment of guilty conviction and
sentence        in C.C.138/2016 dated 27.02.2021 passed by the Court of The Enquiry
Commissioner and Special Judge(Vigilance), Muvattupuzha and release the applicant on bail
pending disposal of the above criminal appeal.


         This petition coming on for orders upon perusing the petition and upon hearing the
arguments of M/S AJEESH M UMMER, THASBEER AB, ASHIDHA SHAMSU,UMA
MAHESHWARY K.R , Advocates for the petitioner and the PUBLIC PROSECUTOR for the
respondent, the court passed the following:

                                                        P.T.O
                          V.G.ARUN, J.
                 ===================
                    Crl.A.No.200 of 2021
                ====================
            Dated this the 19th day of March, 2021
         For information purpose only
                           ORDER

Admit. Learned Public Prosecutor takes notice for the

respondent.

Crl.M.Appl.No.1/2021

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

trial court and on remittance of Rs.25,000/- (Rupees

twenty five thousand only), towards the fine imposed.

Sd/-

V.G.ARUN JUDGE

NB/19.03.2021

/true copy/ Sd/- ASSISTANT REGISTRAR