Citation : 2022 Latest Caselaw 12304 Ker
Judgement Date : 22 December, 2022
CRL.A No.1288/2022 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.1/2022 IN CRL.A NO. 1288 OF 2022
SC 630/2021 OF FAST TRACK SPECIAL COURT, KOZHIKODE
PETITIONER/APPELLANT:
RATNAKARAN P., AGED 53 YEARS, S/O KUNHIRAMAN NAIR, SREE SADGURU
HOUSE, CHUNDANKUZHI, CHAMAL P.O., KOZHIKODE DISTRICT, PIN - 673615.
RESPONDENT/RESPONDENT:
1. STATE OF KERALA, REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2. SUB INSPECTOR OF POLICE THAMARASSERY POLICE STATION, KOZHIKODE, PIN
- 673615.
Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence imposed against the
appellant herein vide judgment dated 26.10.2022 in S.C.No.630/2021 on the
files of the Fast Track Special Judge, Kozhikode, and order the release of
the appellant on bail, pending disposal of the above Crl.Appeal, in the
interests of justice.
This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S. K.J.MOHAMMED ANZAR, P.K.MINIMOLE,
A.RADHAKRISHNAN NAIR, BAPPU GALIB SALAM, MUHAMMED ASHIQUE, G.MOTILAL,
Advocates for the petitioner and of the PUBLIC PROSECUTOR for respondent,
the court passed the following:
ORDER
Heard. 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 at the court below within one month.
Sd/- DR. KAUSER EDAPPAGATH, JUDGE
22-12-2022 /True Copy/ Assistant Registrar
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