Rajan @ Yeshu vs State Of Kerala
2022 Latest Caselaw 7101 Ker

CRL.A No.637/2022                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                    Friday, the 17th day of June 2022 / 27th Jyaishta, 1944

                        CRL.M.APPL.NO.1/2022 IN CRL.A NO. 637 OF 2022

       SESSIONS CASE NO.586/2018 OF THE FAST TRACK SPECIAL COURT, KATTAPPANA.

   PETITIOHER/APPELLANT

          RAJAN @ YESHU, AGED 28 YEARS, S/O PALRAJ, PSR BHAVAN, NEAR MANJUMALA
          GOVERNMENT UP SCHOOL, VANDIPERIYAR KARA, MANJUMALA VILLAGE, IDUKKI
          DISTRICT.

   RESPONDENT/RESPONDENT

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

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence and fine imposed by the
   Court below by impugned Judgment dated 21.03.2022 till the disposal of the
   appeal.
        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S P.MOHAMED SABAH, R.GAYATHRI, LIBIN
   STANLEY, SADIK ISMAYIL, SAIPOOJA, M.MAHIN HAMZA, SAFIYA AKBAR, FAIZEL K.,
   Advocates for the petitioner and of PUBLIC PROSECUTOR for the respondent,
   the court passed the following:
                                      ORDER

Heard both sides.

The execution of the sentence against the petitioner is suspended on the following conditions.

(i) 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.

(ii) The petitioner shall deposit the entire fine amount at the court below withine one month.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

17-06-2022 /True Copy/ Assistant Registrar