Humayoon vs State Of Kerala
2021 Latest Caselaw 23702 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MRS. JUSTICE MARY JOSEPH
        Tuesday, the 30th day of November 2021 / 9th Agrahayana, 1943
                CRL.M.APPL.NO.1/2021 IN CRL.A NO. 837 OF 2021
            SC 253/2019 OF ADDITIONAL SESSIONS COURT-1, THRISSUR.
PETITIONER/APPELLANT

     HUMAYOON, AGED 23 YEARS S/O. KABEER, VYPPINKATTIL VEEDU, VATTAKKALLU
     DESOM, PANANCHERY VILLAGE, THRISSUR.

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 the sentence passed against
the petitioner in S.C.No.253 of 2019 of the Court of the 1 Additional
Sessions Judge, Thrissur and to order his release on bail, pending
disposal of the above Appeal.




     This petition coming on for orders upon perusing the petition and
upon hearing the arguments of SRI.E.VIJIN KARTHIK, R.ROHITH, SRI. JEEVESH
P.V., Advocates for the petitioner,       and PUBLIC PROSECUTOR for the
respondent,the court passed the following:




    p.t.o
                       MARY JOSEPH, J.
             ======================
                   Crl.M.A No.01 of 2021
                              in
                 Crl.Appeal No.837 of 2021
             =======================
         Dated this the 30th day of November, 2021.

                           ORDER

The petitioner is the appellant in the appeal, which is

preferred by him against the judgment dated 16.09.2021 in

S.C No.253/2019, on the files of 1 st Additional Sessions

Court, Thrissur, finding him guilty for an offence

punishable under Section 22(b) of Narcotic Drugs and

Psychotropic Substances Act, 1985 (for short, 'the N.D.P.S

Act'). The execution of the sentence imposed is sought to

be suspended by the petition.

2. A report has been filed by the learned public

prosecutor stating that two crimes have already been

pending against him for offences under the N.D.P.S Act and

some other cases are pending against him for offences

under the Indian Penal Code. Intermediary quantity of

Ganja is also involved in two cases under the N.D.P.S Act,

pending against him.

in Crl.Appeal No.837 of 2021

3. In the above circumstances, this Court is

declined to allow the application.

Therefore, application stands dismissed.

Sd/-

MARY JOSEPH, JUDGE

JJ/

30-11-2021 /True Copy/ Assistant Registrar