Kiran @ Kiran Chand vs State Of Kerala
2022 Latest Caselaw 9963 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
         Wednesday, the 31st day of August 2022 / 9th Bhadra, 1944

               CRL.M.APPL.NO.1/2022 IN CRL.A NO. 877 OF 2022

 S.C.No.255/2020 OF THE SPECIAL COURT FOR THE TRIAL OF OFFENCES UNDER THE
    PROTECTION OF CHILDREN FROM SEXUAL OFFENCES ACT 2012, KATTAPPANA.

APPELLANT/ACCUSED

     XXXXX

RESPONDENT/COMPLAINANT

  1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
     KERALA, PIN - 682031
  2. THE STATION HOUSE OFFICER, NEDUMKANDAM POLICE STATION, IN CRIME NO.
     609 OF 2020, IDUKKI DISTRICT, PIN - 685552


     Application praying that in the circumstances stated therein the
High Court be pleased to direct the suspension of the execution of the
sentence as ordered in the Judgment dated 21-7-2022 in SC No.255/2020 of
the Honourable Special Court for the Trial of Offences under the
Protection of Children From Sexual Offences Act, 2012, Kattapana) and
order the release of the petitioner on bail till the disposal of the
Criminal Appeal.




     This Application coming on for orders upon perusing the application
and and upon hearing the arguments of S.DILEEP (KALLAR), Advocates for the
petitioner and of PUBLIC PROSECUTOR for the respondents, the court passed
the following:




                                                                     P.T.O
                        DR. KAUSER EDAPPAGATH, J.
                       -------------------------------------------------------
                              Crl. Appeal No. 877 of 2022
                                          &
                               Crl. M. A. No. 1 of 2022
                       ---------------------------------------------------------
                            Dated this the 31st day of August, 2022

                                           ORDER

Crl.A. No. 877 of 2022

Heard. Even though notice has been served to the victim, there

is no appearance.

Crl.M.A. No. 1 of 2022:-

The execution of sentence shall stand suspended on condition

that 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 and on further condition that the

petitioner shall deposit the entire fine amount within one month at

the Court below.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE RMV

31-08-2022 /True Copy/ Assistant Registrar