Josappayi @ Joseph vs State Of Kerala
2021 Latest Caselaw 20106 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MRS. JUSTICE M.R.ANITHA
           Friday, the 24th day of September 2021 / 2nd Aswina, 1943

                 CRL.M.APPL.NO.1/2021 IN CRL.A NO. 639 OF 2021

S.C.No.871/2018 of the Fast Track Sepcial Court (Rape and POCSO Cases), Hosdurg

  PETITIONER/APPELLANT

       JOSAPPAYI @ JOSEPH, AGED 63 YEARS,S/o MANI, KANHIRATHINGAL HOUSE,
       KANNIVAYAL, PALAVAYAL VILLAGE, VELLARIKUNDU TALUK, CHITTARIKAL ,
       KASARAGOD-671 326

  RESPONDENT/RESPONDENT:

       STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
       KERALA, ERNAKULAM ,PIN-682 031


       Petition praying that in the circumstances stated therein
  the High Court be pleased to suspend the execution of the
  sentence passed in Judgment dated 25.08.2021 in S.C.No.871/2018
  of the Sepcial Court (Rape and POCSO Cases), Hosdurg, pending
  disposal of this above Criminal Appeal and grant bail to the
  petitioner.



       This petition coming on for orders upon perusing the
  petition and upon hearing the arguments of M/S TITUS MANI
  VETTOM, T.G.RAGESH, BINNY THOMAS, P.A.JACOB, SWAROOP A.P.,
  Advocates for the petitioner and the PUBLIC PROSECUTOR for the
  respondent, the court passed the following:




                                                              (   p.t.o)
                                     M.R.ANITHA, J.
                    ----------------------------------------------------
                                Crl.A.No.639 of 2021
                                             &
                                Crl.M.A.No.1 of 2021
                   -----------------------------------------------------
                  Dated this the 24th day of September, 2021


                                      ORDER

Crl.A.No.639/2021:

Admit.

Learned Public Prosecutor takes notice for the respondent.

Crl.M.A.No.1 of 2021:

Execution of sentence imposed on the petitioner is

suspended on condition of the petitioner executing a bond for

Rs.35,000/- (Rupees thirty five thousand only) with two solvent

sureties for the like sum each to the satisfaction of the trial court

and on deposit of the fine amount imposed by the trial court

within a period of one month from today.

H/o.

Sd/-

                                                        M.R.ANITHA

    Shg                                                      JUDGE




24-09-2021                    /True Copy/                             Assistant Registrar