Bijo Manuel vs State Of Kerala
2022 Latest Caselaw 1988 Ker

Citation : 2022 Latest Caselaw 1988 Ker
Judgement Date : 18 February, 2022

Kerala High Court

Bijo Manuel vs State Of Kerala on 18 February, 2022

CRL.A No.183/2022                                       1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                      Friday, the 18th day of February 2022 / 29th Magha, 1943

                             CRL.MA.NO. 1/2022 IN CRL.A NO. 183 OF 2022

     SESSIONS CASE NO.65/2020 OF THE SPECIAL COURT ( FOR THE TRIAL OF PROTECTION OF
             CHILDREN FROM SEXUAL OFFENCES ACT CASES) MUVATTUPUZHA.

   APPELLANT/ACCUSED

           BIJO MANUEL, AGED 49/2019, KUZHIKANNIYIL VEEDU, PORKAVU COLONY,
           AYAVANAKARAYIL, ENANELLOOR VILLAGE

   RESPONDENTS/COMPLAINANT

           STATE OF KERALA, REPRESENTED BY THE CIRCLE INSPECTION OF POLICE,
           KALLOORKADU POLICE STATION, THROUGH THE PUBLIC PROSECUTOR, HIGH
           COURT OF KERALA, ERNAKULAM


           Petition praying that in the circumstances stated therein the High Court be pleased to suspend

the sentence imposed on the petitioner pursuant to the judgment in SC No.65/2020 by the ﬁles of the

Additional Special Judge for the trial of Cases relating to Atrocities and   Sexual violence towards Women

and Children, Muvattupuzha, pending disposal of the Crl.Appeal



         This Criminal appeal coming on for orders upon perusing the appeal and upon
   hearing the arguments of M/S ARUN FRANCIS, DEENA JOSEPH, REJI PAUL, JOBIN PAUL,
   Advocates for the petitioner and PUBLIC PROSECUTOR for the respondent, the court
   on the same day passed the following:

                                                     ORDER

Heard.

Admit.Public Prosecutor takes notice for the respondent.

The execution of the sentence against the petitioner 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 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




18-02-2022                               /True Copy/                                        Assistant Registrar