K.M.Hassainar vs State Of Kerala
2022 Latest Caselaw 5393 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
           Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
               CRL.M.APPL.NO.1/2022 IN CRL.A NO. 496 OF 2022
  CC 103/2016 OF COURT OF ENQUIRY COMMISSIONER & SPECIAL JUDGE, THALASSERY
APPLICANT/APPELLANT:

     K.M.HASSAINAR, AGED 69 YEARS ,S/o.KUNHI MAHIN KUTTY,VIDHYANAGAR
     HOUSING BOARD COLONY, KASARAGOD, - 671121

RESPONDENT/RESPONDENT:

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


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence imposed on the
Applicant/Appellant vide the judgment of guilty conviction and sentence in
C.C.No.103/2016 of the Court of the Enquiry Commissioner and Special Judge
, Thalassery dated 30-04-2022 and release the Applicant on bail , pending
disposal of the above criminal appeal in the interests of justice.


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


                                                              P.T.O
                                        K.BABU, J.
                        ------------------------------------
                                 Crl.A No. 496 of 2022
                                            &
                      Crl.M.A.No.1 of 2022 in Crl.A No. 496 of 2022
                        ------------------------------------
                          Dated this the 20th day of May, 2022

                                        ORDER

Admit.

Learned Public Prosecutor takes notice for the respondent.

Call for LCR.

Post on 28.06.2022.

Crl.M.A.No.1/2022

Heard.

Perused the materials placed before the Court. The petitioner

has established a prima facie case. Hence the sentence stands

suspended and the appellant/petitioner is granted bail on his

executing bond for Rs.10,00,00/- (Rupees One Lakh Only), with two

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

court.

Sd/-

K.BABU, JUDGE rpk

20-05-2022 /True Copy/ Assistant Registrar