Nagarajan vs State Of Kerala
2022 Latest Caselaw 4977 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
            Wednesday, the 4th day of May 2022 / 14th Vaisakha, 1944
                 CRL.M.APPL.NO.1/2022 IN CRL.A NO. 448 OF 2022
SC 121/2020 OF THE SPECIAL COURT FOR THE TRIAL OF OFFENCES UNDER THE PROTECTION
              OF CHILDREN FROM SEXUAL OFFENCES ACT,2012,KATTAPPANA
  PETITIONER/APPELLANT/ACCUSED:

       NAGARAJAN, AGED 55 YEARS, S/O.SUBBAYYA,OTTAMCHADRAM KARA, ATHIKOMBE
       VILLAGE, DINDIGUL TALUK, DINDIGUL DISTRICT,TAMIL NADU STATE, NOW
       RESIDING AT RENTED HOUSE OF ASHOKAN, VATTUKALAM HOUSE, KOZHIMALA
       KALUNGU BHAGAM, ANAKKARA KARA, ANAKKARA VILLAGE, PIN - 685 512.

  RESPONDENTS/RESPONDENTS/STATE AND COMPLAINANT:

    1. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
       KERALA, ERNAKULAM, PIN - 682 031, PIN - 682031
    2. INSPECTOR OF POLICE, VANDANMEDU POLICE STATION, PIN - 685 551


       Application praying that in the circumstances stated therein the
  High Court be pleased to suspend the execution of the sentence passed by
  the Hon'ble Special Court for the trial of offences under the Protection
  of Children from Sexual Offences Act,2012 , Kattappana vide judgment dated
  04.04.2022 in S.C.No.121 of 2020 till the disposal of the appeal and
  enlarge the petitioner on bail.


       This Application coming on for orders upon perusing the application
  and upon hearing the arguments of M/S. JAISON JOSEPH, M.N.SANJITH,
  A.P.SATHIAN, Advocates for the petitioner , and of the PUBLIC PROSECUTOR
  for the respondents, the court passed the following:



                 p.t.o
                  SOPHY THOMAS, J.
           ===========================
                Crl.Appeal No.448/2022
           ============================
            Dated this the 4th day of May, 2022
                            ORDER

Heard. Admit.

Learned Public Prosecutor takes notice for the respondents.

Crl.Misc.Application No.1/2022

1. Sentence is suspended on the accused, depositing a fine

amount of Rs.35,000/- (Rupees thirty five thousand only) and on

executing bond for Rs.1,00,000/- (Rupees one lakh only), with two

solvent sureties, each for the like sum, to the satisfaction of the

trial Court, within a period of two months from today.

2. He shall report before the SHO, Vandanmedu Police

Station, on every Tuesday, between 10:00 a.m. - 11:00 a.m.

3. Petitioner shall not enter the residential house and

property of the victim.

4. The petitioner shall not try to influence or intimidate

the victim or the family members.

Crl.Misc.Application No.1/2022 in Crl.Appeal No.448/2022

Violation of any of these conditions will entail in

cancellation of the suspension order.

Sd/-

SOPHY THOMAS JUDGE ssa/

04-05-2022 /True Copy/ Assistant Registrar