Ammed vs State Of Kerala
2022 Latest Caselaw 11657 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
       Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
               CRL.M.APPL.NO.2/2022 IN CRL.A NO.1281 OF 2019
         SC 894/2017 OF FIRST ADDITIONAL SESSIONS COURT, KOZHIKODE

PETITIONER/APPELLANT/ACCUSED:


     AMMED, AGED 54 YEARS,
     S/O. SHUKKOOR HAJI,
     VIRUTHIRAMATH VEEDU,
     SHAPPMUKKU, VALAYAM P. O.,
     KOZHIKODE - 673517.

RESPONDENT/RESPONDENT/STATE:

     THE STATE OF KERALA,
     THROUGH THE PUBLIC PROSECUTOR,
     HIGH COURT OF KERALA, ERNAKULAM.


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence passed by the Court of the
Addl. Sessions Judge-I, Kozhikode in judgment dated 11.01.2019 in Sessions
Case No.894/2017 and to grant bail to the petitioner/appellant in relation
to the above case pending disposal of the Criminal Appeal.


     This Application coming on for orders upon perusing the application
and this court's order dated 17.06.2022 in Crl.M.A 1/2022 and upon hearing
the arguments of M/S.K.SALMA JENNATH, THAREEQ ANVER K., Advocates for the
petitioner and of the PUBLIC PROSECUTOR for respondent, the court passed
the following:




                                                                    P.T.O.
               ALEXANDER THOMAS & SOPHY THOMAS, JJ.
                  =================================
                             Crl.M.A No.2 of 2022
                                      in
                           Crl.Appeal No.1281 of 2019
                  =================================
                        Dated this the 20th day of December, 2022

                                       ORDER

The learned Public Prosecutor seeks a short time to get instructions

on the bonafides and genuineness of the factual pleas in the above

application.

2. The learned counsel for the applicant, submits that the

applicant is now on interim bail, as per order dated 17.06.2022 in

Crl.M.A No.1/2022 in the above appeal, as he could execute the bond and

furnish solvent sureties, for availing the said interim bail only on

21.11.2022 and hence, one month therefrom is till 20.12.2022. If that be

so, in case the validity of the interim bail period is current as on today,

then the same will stand extended till 04.01.2023.

List on 04/01/2023.

Hand Over

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

SOPHY THOMAS JUDGE vgd 20-12-2022 /True Copy/ Assistant Registrar