Sarath vs State Of Kerala
2021 Latest Caselaw 23056 Ker

CRL.A No.831/2021                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MRS. JUSTICE M.R.ANITHA
           Tuesday, the 23rd day of November 2021 / 2nd Agrahayana, 1943
                   CRL.M.APPL.NO.1/2021 IN CRL.A NO. 831 OF 2021
               SC 551/2020 OF FAST TRACK SPECIAL COURT, KUNNAMKULAM
   APPLICANT/APPELLANT:

          SARATH, AGED 25 YEARS, S/O. VISWAMBARAN, KURUMBOOR VEEDU, ENGADIYOOR
          DESOM AND VILLAGE

   RESPONDENT/RESPONDENT

          STATE OF KERALA, REPRESENTED BY THE 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 sentence imposed on the
   Applicant/Appellant, by the judgment conviction and sentence in S.C.No.551
   of 2020 of the Court of the Special Judge, Fast Track Special Court,
   Kunnamkulam (Thrissur Sessions Division) dated 28.10.2021, pending
   disposal of the above Criminal Appeal, so as to secure the ends of
   justice.




        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S P.VIJAYA BHANU (SR.),
   M.REVIKRISHNAN, MITHA SUDHINDRAN, AJEESH K.SASI, POOJA PANKAJ, SRUTHY N.
   BHAT, RAHUL SUNIL, P.M.RAFIQ, Advocates for the petitioner and of the
   PUBLIC PROSECUTOR for the respondent, the court passed the following:

                                          ORDER

Heard.

The execution of sentence shall stand suspended on appellant / petitioner executing a bond for Rs.30,000, with two solvent sureties each for the like sum to the satisfaction of the trial court and also on condition to deposit the fine amount Rs.25,000/- within one month from today.

Sd/- M.R.ANITHA JUDGE

23-11-2021 /True Copy/ Assistant Registrar