Subrahmanian vs State Of Kerala
2022 Latest Caselaw 4786 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
          Tuesday, the 26th day of April 2022 / 6th Vaisakha, 1944

               CRL.M.APPL.NO.1/2022 IN CRL.A NO. 444 OF 2022

 SC NO.86/2015 OF THE SPECIAL COURT FOR SC/ST (POA) ACT & NDPS ACT CASES,
                                MANJERI.

PETITIONER/APPELLANT/ACCUSED

     SUBRAHMANIAN, AGED 76 YEARS, S/O. APPA, MULLATH VALAPPIL HOUSE,
     KOLALAMBU. P.O., PONNANI, MALAPPURAM. , PIN - 679576


RESPONDENTS/RESPONDENTS/STATE/COMPLAINANT


1.STATE OF KERALA, REP.BY PUBLIC PROSECUTOR, HIGH COURT   OF
 KERALA, ERNAKULAM-682031.

2.SASI, AGED 50 YEARS, S/O. THAMI, MUTHIRAMPARAMBU HOUSE,
  KOLALAMBU.P.O,PONNANI, MALAPPURAM, PIN - 679576


     Application praying that in the circumstances stated therein
the High Court be pleased to suspend the execution of sentence passed vide
Judgment dated 21.04.2022 in SC No.86/2015 passed by the Special Court for
SC/ST (POA) Act Cases, Manjeri, and be further pleased to enlarge the
petitioner on bail, till the disposal of the Crl.Appeal.




     This Application coming on for admission upon perusing the
application and upon hearing the arguments of M/S K.K.DHEERENDRAKRISHNAN
and N.P.ASHA, Advocates for the petitioner and PUBLIC PROSECUTOR for the
first respondent, the court passed the following:




                                                                       P.T.O
                                     K. BABU, J.
                        -------------------------------------
                             CRL.A No. 444 of 2022
                        -------------------------------------
                       Dated this the 26th day of April, 2022


                                      ORDER

Admit. Learned Public Prosecutor takes notice for

the first respondent. Notice to the 2nd respondent.

Crl.M.A.No.1 of 2022

Sentence suspended and bail granted to the

petitioner on his executing bond for Rs.25,000/- (Rupees

Twenty five thousand only) with two solvent sureties

each for the like sum to the satisfaction of the

Jurisdictional Court.

Sd/-

K.BABU JUDGE

Jms/26.04

26-04-2022 /True Copy/ Assistant Registrar