Xxxxxxxxxxxxx vs State Of Kerala
2022 Latest Caselaw 7610 Ker

CRL.A No.663/2022                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
               Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
                   CRL.M.APPL.NO.1/2022 IN CRL.A NO. 663 OF 2022
                 SC 616/2019 OF FAST TRACK SPECIAL COURT, PALAKKAD
   APPELLANT/ACCUSED:

          XXXXXXXXXXXXX

   RESPONDENT/COMPLAINANT:

          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 imposed on the
   petitioner/appellant by the Fast Track Special Court,Palakkad in
   S.C.No.616/2019 vide judgment dated 16.05.2022,in the interest of justice.
        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of P.S.ANISHAD, LIMNA BHASKARAN, 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 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 within one month.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

24-06-2022 /True Copy/ Assistant Registrar