Citation : 2022 Latest Caselaw 293 Ker
Judgement Date : 11 January, 2022
CRL.A No.22/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Tuesday, the 11th day of January 2022 / 21st Pousha, 1943
CRL.M.APPL.NO.1/2022 IN CRL.A NO. 22 OF 2022
S.C.NO.804/2020 OF THE FAST TRACK SPECIAL COURT, PATTAMBI
PETITIONER/APPELLANT/SOLE ACCUSED
SUNIL AGED 37 YEARS, S/O SANKUNNI, KOKKATH HOUSE, MANISERRY,
VANIYAMKULAM, OTTAPALAM - 679 522.
RESPONDENT/RESPONDENT/STATE
STATE OF KERALA STATE OF KERALA, REP. BY PUBLIC PROSECUTOR,HIGH
COURT OF KERALA,ERNAKULAM - 682031,
(CRIME NO.169/2020 OF OTTAPPALAM POLICE STATION,PALAKKAD
DISTRCT-682031)
Application praying that in the circumstances stated therein
the High Court be pleased to suspend the execution of sentence passed by
Fast Track Special Judge Pattambi in S.C.No.804/2020 Vide judgment Dated
04.01.2022 till the disposal of the criminal appeal, in the interest of
justice by allowing this petition.
This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S S.RAJEEV, K.K.DHEERENDRAKRISHNAN,
V.VINAY, M.S.ANEER, Advocates for the petitioner and of the PUBLIC
PROSECUTOR for the respondent, the court passed the following:
ORDER
The execution of sentence shall stand suspended on condition that the petitioner/appellant executes 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 deposit of the entire fine amount within a period of one month at the court below.
Sd/- DR. KAUSER EDAPPAGATH JUDGE
11-01-2022 /True Copy/ Assistant Registrar
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