Rajan vs The State Of Kerala
2021 Latest Caselaw 21526 Ker

CRL.A No.756/2021                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MRS. JUSTICE M.R.ANITHA
             Friday, the 29th day of October 2021 / 7th Karthika, 1943
                   CRL.M.APPL.NO.1/2021 IN CRL.A NO. 756 OF 2021
   SC 667/2014 OF ADDITIONAL SESSIONS COURT-I/SPECIAL COURT FOR TRIAL OF POCSO
                                 OFFENCES, THRISSUR
   APPELLANT/ACCUSED NO.1:

          RAJAN, AGED 46 YEARS S/O.SIVARAMAN, EDUPADIKKAL HOUSE, MUNDATHIKODE
          DESOM, NEAR S.N.BUS STOP, THRISSUR DISTRICT, PIN-680 601.

   RESPONDENT/COMPLAINANT:

          THE STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM REPRESENTING GRADE SUB INSPECTOR OF POLICE,
          THRISUSR TOWN WEST POLICE STATION, THRISSUR DISTRICT.

        Petition praying that in the circumstances stated therein the High
   Court be pleased to suspend the sentence passed by the Court of Additional
   Sessions Judge-I, Thrissur vide Judgment dated 01.10.2021 in SC.667/2014
   pending the disposal of the Criminal Appeal.
        This Petition coming on for orders upon perusing the petition and
   upon hearing the arguments of K.M.MUHAMMED HUSSAIN, K.V.SREEVINAYAKAN,
   Advocates for the petitioner,and of PUBLIC PROSECUTOR for the respondent,
   the court passed the following:
                                      ORDER

Heard.

The execution of sentence shall stand suspended on condition of the petitioner/appellant executing a bond for Rs.15,000/- with two solvent sureties each for the satisfaction of the trial court and on further condition to deposit the fine amount within one month from today.

                                                          Sd/- M.R.ANITHA JUDGE




29-10-2021                           /True Copy/                                      Assistant Registrar