Hyder Ali vs State Of Kerala
2022 Latest Caselaw 12302 Ker

CRL.A No.672/2021                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
            Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
                   CRL.M.APPL.NO.1/2021 IN CRL.A NO.672 OF 2021
               SC 154/2017 OF ADDITIONAL SESSIONS COURT, OTTAPALAM
   APPLICANT/APPELLANT:

          HYDER ALI, AGED 36 YEARS,
          S/O. KUNJALI, KAVUKKOTANJALIL VEEDU,
          ARAKKAL, CHALISSERY, PALAKKAD - 679 536.

   RESPONDENT/RESPONDENT:

          STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM 682 031.


        Application praying that in the circumstances stated therein
   the High Court be pleased to suspend the sentence imposed on the
   applicant/appellant by the Judgment of conviction and sentence in
   S.C.No.154/2017 of the Court of Additional Sessions Judge - Ottapalam,
   dated 23.09.2021 and release the applicant /appellant on bail pending
   disposal of the above criminal appeal.


        This Application again coming on for orders upon perusing the
   application and this court's orders dated 16/11/2021 and 28/10/2022 and
   upon hearing the arguments of M/S. P.VIJAYA BHANU (SR.), P.M.RAFIQ,
   M.REVIKRISHNAN, MITHA SUDHINDRAN, RAHUL SUNIL, SRUTHY N. BHAT, AJEESH
   K.SASI, POOJA PANKAJ, Advocates for the petitioner and of the PUBLIC
   PROSECUTOR for the respondent, the court passed the following:

                                          ORDER

The interim bail already granted is made absolute till the disposal, on the same terms and conditions.

Post after vacation.

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

22-12-2022 /True Copy/ Assistant Registrar