Kerala High Court
Shibu T.T vs The State Of Kerala on 20 May, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
CRL.M.APPL.NO.1/2019 IN CRL.A NO. 1302 OF 2019
CRIME NO.518/2014 OF Karimannoor Police Station, Idukki
S.C NO.248/2015 OF THE ADDITIONAL SESSIONS COURT-I,THODUPUZHA.
(SPECIAL COURT UNDER POCSO ACT)
PETITIONER/APPELLANT
SHIBU T.T., AGED 33 YEARS, S/O.THANKACHAN, THOMBALADIYIL HOUSE,
THANNITHODU KARA, THANNITHODU BHAGOM, THANNITHODU VILLAGE,
PATHANAMTHITTA DISTRICT.
RESPONDENT/RESPONDENT
1. THE STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682 031.
2. THE INSPECTOR OF POLICE, KALIYAR POLICE STATION, KALIYAR, IDUKKI
DISTRICT-685 582.
Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence imposed as per Judgment
dated 31/10/2019 in S.C.No.248/2015 on the files of the Special court
under POCSO Act, Thodupuzha in Crime No.518/2014 of Karimannoor Police
Station, pending disposal of the above Criminal Appeal.
This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.SRI.E.C.POULOSE, SMT.BOBBY
RAPHEAL.C, Advocates for the petitioner and of PUBLIC PROSECUTOR for the
respondents, the court passed the following:
p.t.o
K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ.
------------------------------------
Crl.M.A No.1 of 2019
in
Crl.Appeal No.1302 of 2019
-------------------------------------
Dated this the 20th day of May, 2022
O R D E R
Jayachandran, J.
1. The petitioner/appellant is the sole accused
in S.C No.248/2015 of the Additional Sessions
Court-I (Special Court under POCSO Act),
Thodupuzha. He stood convicted for offences under
Sections 376(2)(i) and (n) of the Penal Code, as
also, under Sections 5(l) and (m), read with 7 of
the Protection of Children from Sexual Offences
(POCSO) Act and is sentenced to undergo
imprisonment for life and fine.
2. In the instant Criminal Miscellaneous
Application, the petitioner seeks temporary
suspension of the order of sentence and his
release on interim bail, on the premise that
Smt.Leela Madhavan, the sister of petitioner's
father, is critically ill, wherefore, the
petitioner wants to see her before her death.
Annexure-2 medical certificate is produced to
support the medical condition of the said Leela
Madhavan. The petitioner would aver that he was
Crl.MA 1/19 in Crl.Appeal 1302/2019
abandoned by his biological mother in his tender
age and was looked after by the said Leela
Madhavan as her own son.
3. Heard the learned counsel for the petitioner
and Smt.S.Ambika Devi, learned Special Government
Pleader for Atrocities against Woman and Child.
Perused the records.
4. This application is seriously opposed by the
learned Special Government Pleader, by pointing
out that a 10 year old girl was raped by the
petitioner continuously for a period of 1 ½ years.
5. Having heard the learned counsel appearing on
both sides, we are not inclined to allow this
Criminal Miscellaneous Application. Primarily, we
note that the one, who is stated to be critically
ill, is not the petitioner's mother, but his aunt.
We also note the gravity of the offence alleged,
as pointed out by Smt.S.Abmika Devi, learned
Special Government Pleader. The allegation is that
Crl.MA 1/19 in Crl.Appeal 1302/2019
the petitioner committed rape on a minor girl,
aged 10 years, for a period of more than one year.
Aggravated penetrative sexual assault is alleged
during the above period, going by the prosecution
allegation. The petitioner was found guilty of the
offences alleged and he is undergoing life term.
In the backdrop of the above facts, we are not
convinced of the sufficiency of the reasons stated
by the petitioner in seeking interim bail.
6. In the circumstances, this Criminal M.A would
stand dismissed.
Sd/-
K.VINOD CHANDRAN
JUDGE
Sd/-
C.JAYACHANDRAN
JUDGE
jg
20-05-2022 /True Copy/ Assistant Registrar
