Gireesh vs State Of Kerala
2022 Latest Caselaw 1811 Ker

CRL.A No.177/2022                              1/1

                        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.1/2022 IN CRL.A NO. 177 OF 2022

       S.C.No.529/2019 of the Fast Track Special Court(POCSO), Karunagapally.

   PETITIONER/APPELLANT:

          GIREESH, S/o.SASIDHARAN, GIREESH BHAVANAM, OLAMTHURUTH, PANMANA
          MURI, PANMANA VILLAGE, KOLLAM, PIN - 691583

   RESPONDENT/RESPONDENT:

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

           Application praying that in the circumstances stated therein
      the High Court be pleased to suspend the order of conviction and
      sentence imposed on the Appellant by Judgment dated 8-2-2022 in
      Sessions Case No.529/2019 of the Fast Track Special Court,
      Karunagappally in Kollam District pending disposal of the Criminal
      Appeal.
           This Application coming on for admission upon perusing the
      application and upon hearing the arguments of P.MOHANDAS
      (ERNAKULAM), K.SUDHINKUMAR, S.K.ADHITHYAN, SABU PULLAN, GOKUL D.
      SUDHAKARAN, Advocates for the petitioner and of PUBLIC PROSECUTOR
      for the respondent, the court passed the following:


                                          ORDER

The execution of the sentence against the petitioner shall stand suspended on condition that the petitioner executes a bond for Rs.1,00,000/-(Rupees one Lakh Only) with two solvent sureties for the likesum each to the satisfaction of the court below and on further condition that the petitioner deposits the entire fine amount at the court below within one month.

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

16-02-2022 /True Copy/ Assistant Registrar