Citation : 2021 Latest Caselaw 18437 Ker
Judgement Date : 7 September, 2021
CRL.A No.546/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE M.R.ANITHA
Tuesday, the 7th day of September 2021 / 16th Bhadra, 1943
CRL.M.A.No.1 OF 2021 IN CRL.A NO. 546 OF 2021
SC 852/2018 OF ADDITIONAL DISTRICT AND SESSIONS COURT FOR THE TRIAL OF CASES
RELATING TO ATROCITIES AND SEXUAL VIOLENCE TOWARDS WOMEN AND CHILDREN ,KOZHIKODE
PETITIONER/APPELLANT:
XXXXXXX
XXXXXXX
XXXXXXX
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RESPONDENT/RESPONDENT:
STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-31
Petition praying that in the circumstances stated therein the High
Court be pleased to suspend the sentence of imprisonment imposed on the
petitioner vide judgment dated 26.07.2021 in S.C.No.852/2018 on the files
of the Court of Addl.District & Sessions Judge for the Trial of cases
relating to Atrocities and Sexual Violence towards Women and Children ,
Kozhikode on such condition as this Hon'ble Court may deem fit and proper
in the facts and circumstances of the case and release the petitioner on
bail pending disposal of the above Crl.Appeal.
This petition coming on for orders upon perusing the petition and
upon hearing the arguments of M/S.SANDDEP T,K,ARJUN SREEDHAR,ARUN KRISHNA
DHAN,ALEX ABRAHAM,Advocates for the petitioner and the PUBLIC PROSECUTOR
for the respondent, the court passed the following:
ORDER
Heard both sides.
The execution of sentence shall stand suspended on appellant executing a bond for Rs.35,000/-[Rupees thirty five thousand only] 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 a period of one month starting from today.
Sd/- M.R.ANITHA JUDGE
07-09-2021 /True Copy/ Assistant Registrar
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