P.S.Jayakumar vs Central Bureau Of Investigation
2021 Latest Caselaw 23144 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
  Wednesday, the 24th day of November 2021 / 3rd Agrahayana, 1943
           CRL.M.APPL.NO.1/2021 IN CRL.A NO. 839 OF 2021
CC 30/2011 OF IN RC 5(A)/2006/CBI/KER OF THE SPECIAL COURT(SPE/CBI)
                        THIRUVANANTHAPURAM.
PETITIONERS/APPELLANTS
  1. P.S.JAYAKUMAR,S/O. G. PRABHAKARAN PILLAI (LATE), "AISWARYA"
     PORUNTHAMAN, PULIMATH P.O., KILIMANOOR, THIRUVANANTHAPURAM
     DISTRICT 695 101.
  2. S. KRISHNAKUMAR, S/O. P SREEDHARAN NAIR, (LATE), LAKSHMI
     BHAVAN, THEKKEVILA, TRA 182, KOLLAM 691 106.
  3. S.SYAMALAKUMARI AMMA, W/O. G. PRABHAKARAN PILLAI (LATE),
     "AISWARYA" PORUNTHAMAN, PULIMATH P.O., KILIMANOOR,
     THIRUVANANTHAPURAM DISTRICT 695 101.
RESPONDENT/RESPONDENT
       CENTRAL BUREAU OF INVESTIGATION, ACB, KOCHI 682 017,
       REPRESENTED BY THE SPECIAL PUBLIC PROSECUTOR, HIGH COURT OF
       KERALA, ERNAKULAM 682 031.


       Petition praying that in the circumstances stated therein
the     High Court be pleased to pas an Order to suspend the
execution of sentence passed against the petitioners/appellants
vide    Judgment    dated   27/10/2021      in   C.C.No.30/2021     in
R.C.No.5(a)/2006/CBI/KER       of   Court   of   the   Special   Judge
(SPE/CBI), Thiruvananthapuram, during the pendency of the above
Criminal Appeal.


       This petition coming on for orders upon perusing the
petition and upon hearing the arguments of       SRI.R.SATHISH KUMAR,
Advocate for the petitioner, and of the PUBLIC PROSECUTOR for
the respondent, the court passed the following:




          P.T.O
                        R. NARAYANA PISHARADI, J
              ----------------------------------------------------
                           Crl.A. No.839 of 2021
             -----------------------------------------------------
                    Dated this the 24th day of November, 2021


                                  ORDER

Admit. Learned Assistant Solicitor General takes notice for

the respondent.

Crl.M.A.No.1/2021

The sentence imposed on the petitioners/appellants/accused

shall stand suspended and they shall be released on bail on

executing a bond for Rs.1,00,000/- (Rupees one lakh only) each

with two solvent sureties each for the like amount to the

satisfaction of the trial court and also on the second and the third

accused simultaneously depositing an amount of Rs.50,000/-

(Rupees Fifty Thousand only) each and the fourth accused

depositing Rs.25,000/-(Rupees Twentyfive thousand only)

towards the fine amount in the trial court, within a period of one

month from today.

Sd/- R. NARAYANA PISHARADI JUDGE lsn

24-11-2021 /True Copy/ Assistant Registrar