Hyder Ali vs State Of Kerala
2022 Latest Caselaw 5208 Ker

CRL.A No.672/2021                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE GOPINATH P.
              Tuesday, the 10th day of May 2022 / 20th Vaisakha, 1944
                   CRL.M.APPL.NO.1/2021 IN CRL.A NO. 672 OF 2021
                SC 154/2017 OF ADDITIONAL DISTRICT COURT, OTTAPALAM
   APPLICANT/APPELLANT:

          HYDER ALI, AGED 36 YEARS, S/O. KUNJALI, KAVUKKOTANJALIL VEEDU,
          ARAKKAL, CHALISSERY, PALAKKAD 679 536

   RESPONDENT/RESPONDENT:

          STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM 682 031


        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence imposed on the
   applicant/appellant by the Judgment of conviction and sentence in
   S.C.No.154/2017 of the Court of Additional Sessions Judge-Ottapalam ,
   dated 23.09.2021 and release the applicant/appellant on bail pending
   disposal of the above criminal appeal.


        This Application again     coming on for orders upon perusing the
   application and this court's order dated 16/11/2021 therein and upon
   hearing the arguments of P.VIJAYA BHANU (SR.), P.M.RAFIQ, M.REVIKRISHNAN,
   MITHA SUDHINDRAN, RAHUL SUNIL, SRUTHY N. BHAT, AJEESH K.SASI, POOJA
   PANKAJ, Advocates for the petitioner and of PUBLIC PROSECUTOR for the
   respondent, the court passed the following:

                                        ORDER

The order suspending the sentence shall continue to be in force for a period of two months from today.

Sd/- GOPINATH P. JUDGE

10-05-2022 /True Copy/ Assistant Registrar