Uthaman vs State Of Kerala Represented By ...
2022 Latest Caselaw 4986 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. 190 OF 2022
     SC 528/2015 OF FAST TRACK SPECIAL COURT(POCSO), THIRUVANANTHAPURAM
APPLICANT/APPELLANT:

       UTHAMAN, AGED 67 YEARS ,S/O.SAHADEVAN ,UBHAROMA VEEDU, TC 14-598
       (ERA-14)ERAVATHUKONAM POTHUJANAM LANE, KUMARAPURAM, ANAMUGHAM WARD,
       KADAKAMPALLY VILLAGE.

RESPONDENT/RESPONDENT:

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


       Application praying that in the circumstances stated therein the
High   Court   be   pleased   to    suspend   the   sentence   imposed   on   the
Applicant/Appellant       ,by      judgment   conviction   and    sentence     in
 S.C.No.528/2015 of the Thiruvananthapuram dated 14.02.2022,and release
the applicant/appellant on bail,pending disposal of the above Criminal
Appeal,so as to secure the ends of justice.


       This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.P.M.RAFIQ,AJEESH K.SASI, MITHA
SUDHINDRAN, SRUTHY N. BHAT, RAHUL SUNIL, M.REVIKRISHNAN, SRUTHY K.K,
Advocates for the petitioner, and of the PUBLIC PROSCUTOR for the
respondent,the court passed the following:




       p.t.o
                       SOPHY THOMAS,J.
            = = = = = = = = = = = = = = = = =
                      Crl.M.A.No.1 of 2022
                               in
                      Crl.A.No.190 of 2022
        - - - - -         - - - - -      - - - - -     - - -
               Dated this the 4th day of May,2022

                             O R D E R

Execution of the sentence shall stand

suspended on the petitioner depositing the fine

amount of Rs.50,000/-(Rupees fifty thousand only)

and on executing a 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 2 months from today.

The petitioner shall report before the Station

House Officer(SHO), Medical College Police

Station, Thiruvananthapuram city, on every Tuesday

between 10 a.m. and 11 a.m.

The petitioner shall not enter the residential

property or house of the victim.

The petitioner shall not intimidate or

influence the victim or his immediate relatives.

The violation of any of the conditions will Crl.M.A.No.1 of 2022 in Crl.A.No.190 of 2022

entail in cancellation of the order of suspension

of sentence.

Sd/-

SOPHY THOMAS,JUDGE

DST/04.05.22

04-05-2022 /True Copy/ Assistant Registrar