Prajeesh vs State Of Kerala
2022 Latest Caselaw 4145 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
          Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
                CRL.M.APPL.NO.1/2022 IN CRL.A NO. 391 OF 2022
           SC 967/2020 OF I ADDITIONAL SESSIONS COURT , KOZHIKODE
PETITIONER/APPELLANT:

     PRAJEESH, AGED 37 , S/O.PRABHAKARAN, PULPARAMBIL HOUSE, KALLURUTTY,
     KALAPUZHAYIL, KOZHIKODE DISTRICT, - 673582

RESPONDENT/RESPONDENT:

      THE STATE OF KERALA ,REPRESENTED BY THE STATION HOUSE
     OFFICER,MUKKOM POLICE STATION THROUGH THE PUBLIC PROSECUTOR,HIGH
     COURT OF KERALA,ERNAKULAM-682018


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence as per Judgment dated
30.03.2022 in Sessions Case No.967 of 2020 passed by the 1st Additional
Sessions Judge , Kozhikode to grant bail to the petitioner/appellant in
relation to the above case pending disposal of the Criminal Appeal.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S. FIROZ, M.SHAJNA, E.C.AHAMED FAZIL,
P.C.MUHAMMED NOUSHIQ, Advocates for the petitioner and of PUBLIC
PROSECUTOR  for the respondent, the court passed the following:


                             P.T.O
                            DR.KAUSER EDAPPAGATH, J.
                      -------------------------------------------
                            Crl.Appeal No.391 of 2022
                                          &
                             Crl.M.Appln.No.1 of 2022
                     -----------------------------------------------
                   Dated this the 07th day of April, 2022

                                          ORDER

Crl.Appeal No.391 of 2022

Admit. Public Prosecutor takes notice for the respondent.

Crl.M.Appln.No.1 of 2022

The execution of the sentence against the petitioner is

suspended and he is released on bail on the following conditions:-

1. The petitioner shall execute a bond for Rs.1,00,000/- (Rupees One lakh only) with two solvent sureties for the like sum each to the satisfaction of the court below.

2. The petitioner shall deposit the one-fourth of the fine amount at the court below within one month.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE skj

07-04-2022 /True Copy/ Assistant Registrar