Prasanth @ Praveen vs State Of Kerala
2021 Latest Caselaw 21225 Ker

CRL.A No.719/2021                                  1/1


                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                          THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                Wednesday, the 20th day of October 2021 / 28th Aswina, 1943
                       CRL.M.APPL.NO.1/2021 IN CRL.A NO. 719 OF 2021

    SESSIONS CASE NO.116/2017 OF THE ADDITIONAL DISTRICT & SESSIONS COURT-III,
                                        PATHANAMTHITTA.

   PETITIONER/APPELLANT:

          PRASANTH @ PRAVEEN ,AGED 31 YEARS, S/O. PRASAD, VATTAKUNNIL PUTHEN
          VEEDU, KODUMON MURI, KODUMON VILLAGE, PATHANAMTHITTA
          DISTRICT-691555.

   RESPONDENT/RESPONDENT

          STATE OF KERALA (CRIME NO.1059/2014 OF KODUMON POLICE STATION),
          REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM-682031.


        Petition praying that in the circumstances stated therein the High
   Court be pleased to suspend the conviction and sentence passed against the
   appellant vide Judgment dated 11.08.2021 in Sessions Case No.116 of 2017
   on the files of the Additional District & Sessions Court-III,
   Pathanamthitta and enlarge the petitioner on bail, until the disposal of
   the Appeal.

        This petition coming on for orders upon perusing the petition and
    upon hearing the arguments of M/S MATHEW KURIAKOSE, KRISHNAKUMAR J ADOOR,
   MONI GEORGE, Advocates for the petitioner and 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 likesum to the satisfaction of the trial court and

also on condition to deposit the fine amount within one month from today.

Sd/- M.R.ANITHA JUDGE

20-10-2021 /True Copy/ Assistant Registrar