Rajan vs State Of Kerala
2022 Latest Caselaw 4989 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. 427 OF 2022

        SC 230/2017 OF FAST TRACK SPECIAL COURT, THIRUVANANTHAPURAM

PETITIONER/APPELLANT:

     RAJAN AGED 39 YEARS./O.ALANKARA PILLA, KUTTIKKATTUKONAM PURAMPOKU
     VEEDU, NEAR KUNNATHUKAL VISHNU THEATRE, KUNNATHUKAL PANCHAYAT,
     KUNNATHUKAL VILLAGE, NEYYATTINKARA TALUK, PIN - 695121

RESPONDENT/RESPONDENT:

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


     Application praying that in the circumstances stated therein the

High Court be pleased to suspend the execution of sentence passed by

judgment dated 07.12.2021 in S.C.NO.230/2017 by the Court of Fast Track

Special Judge,Thiruvananthapuram and to release the petitioner/appellant

from Jail forthwith pending disposal of the appeal.


     This Application coming on for orders upon perusing the
application and upon hearing the arguments of SRI.R.T.PRADEEP, Advocate
for the petitioner and of the PUBLIC PROSECUTOR for the respondent, the
court passed the following:




     P.T.O
                   SOPHY THOMAS, J.
           ===========================
                Crl.Appeal No.427/2022
           ============================
            Dated this the 4th day of May, 2022
                           ORDER

Heard. Admit.

Learned Public Prosecutor takes notice for the respondent.

Crl.Misc.Application No.1/2022

1. Sentence is suspended on the accused, depositing a

fine amount of Rs.25,000/- (Rupees twenty five thousand only)

and on executing bond for Rs.50,000/- (Rupees fifty thousand

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. The accused shall report before the SHO, Thampanoor,

between 10.00 a.m.- 11.00 a.m. on every Monday.

3. The petitioner shall not enter the limits of condonment

Police Station, Thiruvananthapuram, within the jurisdiction of

which the victim boy is residing, except for compliance of

condition No.2.

Crl.Misc.Application No.1/2022 in Crl.Appeal No.427/2022

4. The petitioner shall not intimidate or influence the

victim.

The violation of any of the conditions will entail in

cancellation of the suspension order.

Sd/-

SOPHY THOMAS JUDGE ssa/

04-05-2022 /True Copy/ Assistant Registrar