Xxxxx vs State Of Kerala
2022 Latest Caselaw 5783 Ker

CRL.A No.556/2022                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
               Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
                   CRL.M.APPL.NO.1/2022 IN CRL.A NO. 556 OF 2022
              SC 164/2017 OF SPECIAL COURT UNDER POCSO ACT, HOSDURG
   PETITIONERAPPELLANT:

          XXXXX

   RESPONDENT/RESPONDENT/STATE:

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

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of sentence passed against
   the petitioner/appellant by the Fast Track Special Court(Rape and POCSO
   Cases), Hosdurg, vide Judgment dated 30-04-2022 in S.C. No. 164/2017,
   during the pendency of the above 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.S.JIJI, M.M.BABY, Advocates for the
   petitioner,and of PUBLIC PROSECUTOR for the respondent the court passed
   the following:
                                      ORDER

Execution of sentence shall stand suspended on the condition that the petitioner shall execute a bond for Rs.1,00,000/- each with two solvent sureties for the likesum each to the satisfaction of the Court below and on further condition that the petitioner shall deposit the entire fine amount at the Court below within one month.

                                             Sd/- DR. KAUSER EDAPPAGATH JUDGE




27-05-2022                     /True Copy/                             Assistant Registrar