Citation : 2022 Latest Caselaw 12585 Ker
Judgement Date : 23 December, 2022
CRL.A No.1372/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Friday, the 23rd day of December 2022 / 2nd Pousha, 1944
CRL.M.APPL.NO.1/2022 IN CRL.A NO.1372 OF 2022
SC 193/2012 OF THE ASSISTANT SESSIONS COURT, KOTTARAKARA
PETITIONER/APPELLANT:
NIJU MATHEW, AGED 42 YEARS, S/O KUNJACHAN KOSHY MATHEW, EATTIVILA
VEEDU, MANJAMONKAL MURI, VILAKKUDI VILLAGE, KOLLAM DISTRICT, PIN -
689695.
RESPONDENT/RESPONDENT:
STATE OF KERALA, REPRESENTED BY THE STATION HOUSE OFFICER, PUNALUR
POLICE STATION, KOLLAM DISTRICT, THROUGH THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682031.
Application praying that in the circumstances stated therein the
High Court be pleased to suspend the execution of sentence imposed upon
the petitioner as per the Judgment dated 29.10.2022 in Sessions Case
No.193/2012 on the files of the Hon'ble Sessions Court, Kollam and release
the petitioner on bail, till the disposal of the above Criminal Appeal, in
the interest of justice.
This Application coming on for orders upon perusing the application
and upon hearing the arguments of SHRI A.SANIL KUMAR, 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
23-12-2022 /True Copy/ Assistant Registrar
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