Suresh vs State Of Kerala
2022 Latest Caselaw 964 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
           Tuesday, the 25th day of January 2022 / 5th Magha, 1943
                CRL.M.APPL.NO.1/2022 IN CRL.A NO. 97 OF 2022
     SC 545/2015 OF FAST TRACK SPECIAL COURT(POCSO), THIRUVANANTHAPURAM
PETITIONER/APPELLANT/ACCUSED

     SURESH, AGED 49 YEARS,S/O.SHANMUGHAM, RAJESH BHAVAN, NEAR RANIKULAM,
     AYOORKONAM, THURUTHUMMOOLA WARD, PEROORKKADA VILLAGE, WAS RESIDING
     AT TC.19/1642(K.PIX/124) EANIKKARA LANE, KUDAPPANAKKUNNU NALUMUKKU,
     KUDAPPANAKUNNU VILLAGE, THIRUVANANTHAPURAM.

RESPONDENTS/RESPONDENTS/STATE

     1.STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
     OF KERALA-682031.
     2.SUB INSPECTOR OF POLICE, PEROORKKADA POLICE STATION, PEROORKKADA
     P.O, THIRUVANANTHAPURAM-695005.



     Application praying that in the circumstances stated therein
the High Court be pleased to suspend the execution of the sentence imposed
as per the judgment dated 24/12/2021 in Sessions Case No.545 of 2015
passed by the Court of The Fast Track Special Judge (POCSO)
Thiruvananthapuram and release the appellant on bail during the pendency
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 SRI. V.RENJITH KUMAR, Advocate for the
petitioner and of PUBLIC PROSECUTOR for the respondents,the court passed
the following:




    p.t.o
                             Dr. Kauser Edappagath, J
                      -------------------------------
                                  Crl.A.No.97/2022
                       -------------------------------
                       Dated this the 25th day of January, 2022
                      --------------------------------

                                            ORDER

Heard. Admit. The prosecutor takes notice for the

respondents. Call for the records.

Crl.M.A.No.1/2022

The execution of sentence shall stand suspended and the

petitioner shall be released on bail on condition that the petitioner

shall execute 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 condition that the petitioner/appellant

deposits the entire fine amount within one month from the date of

his release.

Sd/-

DR. KAUSER EDAPPAGATH, JUDGE

kp

25-01-2022 /True Copy/ Assistant Registrar