Gopalan vs State Of Kerala
2022 Latest Caselaw 1776 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
         Wednesday, the 16th day of February 2022 / 27th Magha, 1943
                CRL.M.APPL.NO.2/2022 IN CRL.A NO. 179 OF 2022
        SC 684/2019 OF FAST TRACK SPECIAL COURT, PATTAMBI, PALAKKAD
APPLICANT/APPELLANT:

     GOPALAN.P, AGED 52 YEARS,S/O KARUPPAN, POOVATHINKAL HOUSE,
     ARAMKULAM, MANISSERI P.O, OTTAPALAM, PALAKKAD-679521

RESPONDENT/RESPONDENT:

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


     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 guilty, conviction and sentence in
S.C.No.684/2019 on the files of the Fast Track Special Judge, Pattambi
dated 11-02-2022 and release the applicant/appellant on bail, pending
disposal of the criminal appeal in the interests of justice.


     This Application coming on for admission upon perusing the
application and upon hearing the arguments of SRUTHY N. BHAT, P.M.RAFIQ,
M.REVIKRISHNAN, AJEESH K.SASI, MITHA SUDHINDRAN, , Advocates for the
petitioner and of PUBLIC PROSECUTOR for the respondent, the court passed
the following:


                                                                       P.T.O
                            DR.KAUSER EDAPPAGATH, J.
                      -------------------------------------------
                            Crl.Appeal No.179 of 2022
                                           &
                             Crl.M.Appln.No.2 of 2022
                     -----------------------------------------------
                   Dated this the 16th day of February, 2022

                                        ORDER

Crl.Appeal No.179/2022

Admit. Public Prosecutor takes notice for the respondent.

Crl.M.Appln.No.2 of 2022

The execution of the sentence against the petitioner is

suspended and he is released on bail on the following conditions:-

1. 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.

2. The petitioner shall deposit the entire fine

amount at the court below within one

month.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE skj

16-02-2022 /True Copy/ Assistant Registrar