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Sahadevan vs State Of Kerala
2022 Latest Caselaw 4573 Ker

Citation : 2022 Latest Caselaw 4573 Ker
Judgement Date : 19 April, 2022

Kerala High Court
Sahadevan vs State Of Kerala on 19 April, 2022
CRL.A No.425/2022                                    1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
             Tuesday, the 19th day of April 2022 / 29th Chaithra, 1944
                   CRL.M.APPL.NO.1/2022 IN CRL.A NO. 425 OF 2022
    SC 15/2017 OF ADDTITIONAL SESSIONS COURT I,(SPECIAL COURT ) PATHANAMTHITTA
   PETITIONER/APPELLANT:

          SAHADEVAN, AGED 56 YEARS S/O RAGHAVAN, SANDRA BHAVANAM, AYANIVILA
          COLONY, ANTHICHIRA, THUVAYOOR VADAKKU MURI, ENATHU VILLAGE, ADOOR
          TALUK, PATHANAMTHITTA DISTRICT, PIN - 691551

   RESPONDENTS/COMPLAINANT/STATE:

          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 conviction and sentence imposed by

   the judgment dated 10.03.2022 in S.C.No. 15/2017 of the Additional

   Sessions Court-I,(Special Court), Pathanamthitta, in the interest of

   justice.



          This Application coming on for orders upon perusing the application

   and upon hearing the arguments of MANU RAMACHANDRAN, M.KIRANLAL,

   T.S.SARATH, R.RAJESH, SAMEER M NAIR, HARSHA SUSAN SAM, GEETHU KRISHNAN,

   Advocates for the petitioner and of PUBLIC PROSECUTOR Advocate for the

   respondent, the court passed the following:

                                                 ORDER

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

and he shal be enlarged on bail on condition that he executes a bond for Rs.25,000/-(Rupees twenty five

thousand only) with two solvent sureties each for the like sum to the satisfaction of the court below and

on remitting 25% of the fine amount.


                                                       Sd/- MOHAMMED NIAS C.P. JUDGE




19-04-2022                             /True Copy/                                      Assistant Registrar
 

 
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