Siddiq vs State Of Kerala
2022 Latest Caselaw 4475 Ker

CRL.A No.387/2022                                    1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
                Tuesday, the 12th day of April 2022 / 22nd Chaithra, 1944

                       CRL.M.APPL.NO.1/2022 IN CRL.A NO. 387 OF 2022

     SC NO.400/2011 OF THE ADDITIONAL SESSIONS COURT-II, THIRUVANANTHAPURAM.

   PETITIONERS/APPELLANTS/ACCUSED NO.2 & 3

      1. SIDDIQ, S/O MUHAMMED HANIFA, PAZHAVILA, PUTHENVEEDU, SIVAJI NAGAR,
         NETTIRACHIRA, THEKKUMKARA MURI, KARIPOORU VILLAGE,THIRUVANANTHAPURAM
         DISTRICT, PIN - 695541
      2. NAJA BEEGUM @ NAJA, W/O SIDDIQ,PAZHAVILA,PUTHENVEEDU, SIVAJI NAGAR,
         NETTIRACHIRA, THEKKUMKARA MURI, KARIPOORU VILLAGE,THIRUVANANTHAPURAM
         DISTRICT, PIN - 695541

   RESPONDENT/RESPONDENT/COMPLAINANT

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

        Application praying that in the circumstances stated therein
   the High Court be pleased to suspend the judgment and sentence
   dt.31.03.2022 in S.C.No.400/2011 of The Additional Sessions Judge-II,
   Thiruvananthapuram in the interests of justice.
        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S SASTHAMANGALAM S. AJITHKUMAR,
   V.S.THOSHIN, SATHEESH MOHANAN, P.A.MEERA, SREEJITH S. NAIR, RESHMA M.S
   Advocates for the petitioners and of PUBLIC PROSECUTOR          for the
   respondent, the court passed the following:
                                      ORDER

The execution of the sentence imposed on the petitioners by the court below shall stand suspended

and they shall be enlarged on bail on condition that they execute a bond for Rs.25,000/- each with two

solvent sureties each for the like sum to the satisfaction of the court below and on payment of Rs.25,000/-

towards the fine imposed.

                                                        Sd/- MOHAMMED NIAS C.P. JUDGE




12-04-2022                             /True Copy/                                        Assistant Registrar