Xxxxxx vs State Of Kerala
2022 Latest Caselaw 12307 Ker

CRL.A No.1249/2022                              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. 1249 OF 2022
                SC 458/2021 OF FAST TRACK SPECIAL COURT, PALAKKAD
   PETITIONER/APPELLANT:

          XXXXXXXXXX

   RESPONDENT/RESPONDENT:

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


        Application praying that in the circumstances stated therein the
   High Court be pleased to pass an order , suspending the execution of the
   sentence imposed on the petitioner by the Fast Track Special Court ,
   Palakkad as per the judgment dated 24.11.2022 in S.C.No.458/2021 and
   release the petitioner on bail ,pending final disposal of the above
   Criminal Appeal.


        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of SRI.NIREESH MATHEW, Advocate for the
   petitioners and of PUBLIC PROSECUTOR for the respondents, 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),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 half of the fine amount at the court below , within one month.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

22-12-2022 /True Copy/ Assistant Registrar