Ameer Hamza Ayanoddin Talikoti vs State Of Kerala
2022 Latest Caselaw 12306 Ker

CRL.A No.1250/2022                            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. 1250 OF 2022
                SC 504/2020 OF FAST TRACK SPECIAL COURT, KOZHIKODE
   APPELLANT/ACCUSED:

          AMEER HAMZA AYANODDIN TALIKOTI AGED 42 YEARS S/O AYANODDIN TALIKOTI,
          HOUSE NO. 477-A, TEGUR MASJID, SOMAWAR PETT, KITTUR, BELGAUM,
          KARNATAKA., PIN - 591115

   RESPONDENT/COMPLAINANT:

          STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, KOCHI , PIN - 682031

           Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of sentence imposed on the
   appellant in judgment dated 23-11-2022 in S.C.No.504 of 2020 of the Fast
   Track Special Court , Kozhikode and to enlarge the appellant on bail ,
   pending disposal of the Criminal Appeal.
        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.ADITHYA RAJEEV, S.PARVATHI,
   Advocates for the petitioner and of PUBLIC PROSECUTOR for the respondent,
   the court passed the following:
                                      ORDER

Heard.The execution of sentence shall 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.

                                              Sd/- DR. KAUSER EDAPPAGATH JUDGE




22-12-2022                      /True Copy/                             Assistant Registrar