Karthik vs State Of Kerala
2022 Latest Caselaw 4375 Ker

CRL.A No.341/2022                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
             Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
                   CRL.M.APPL.NO.1/2022 IN CRL.A NO. 341 OF 2022
         SC 439/2014 OF ADDITIONAL SESSIONS COURT -II, THIRUVANANTHAPURAM
   PETITIONER/APPELLANT:

          KARTHIK, AGED 34 YEARS ,S/O. MAHADEVAN, KURISSADI LANE, TC. 20/2079
          (29/1877), SODA FACTORY LANE, RISHIMANGALAM WARD, VANCHIYOOR VLLAGE,
          THIRUVANANTHAPURAM DISTRICT., PIN - 695035

   RESPONDENT/RESPONDENT:

           THE STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
          COURT OF KERALA, ERNAKKULAM., PIN - 682031


        Application praying that in the circumstances stated therein the
   High Court be pleased to pass an order to suspend the execution of
   sentence passed against the petitioner/appellant vide judgment dated
   11/2/2022 in S.C.No.439/2014 of the Additional Sessions Court II ,
   Thiruvananthapuram , and may enlarge the petitioner/appellant on bail ,
   during the pendency of above Criminal Appeal , so as to secure the ends of
   justice.


        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of SRI. SHIRAS ALIYAR, Advocate for the
   petitioner and of PUBLIC PROSECUTOR for the respondent, the court passed
   the following:

                                        ORDER

The sentence imposed upon the petitioner shall stand suspended on condition that the petitioner/appellant shall execute a bond for Rs.50,000/- with two solvent sureties each for the like sum to the satisfaction of the learned Sessions Judge and also on depositing Rs.25,000/- within a period of one month.

Sd/- ZIYAD RAHMAN A.A. JUDGE

07-04-2022 /True Copy/ Assistant Registrar