Kolakkadan Noushad vs State Of Kerala
2022 Latest Caselaw 6014 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
          Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944

               CRL.M.APPL.NO.1/2021 IN CRL.A NO. 167 OF 2021

          S.C.NO.530/2009 OF FAST TRACK SPECIAL COURT KOZHIKODE

PETITIONER/APPELLANT:

     KOLAKKADAN NOUSHAD AGED 45 YEARS S/O.KOLAKKADAN MOOSA HAJI,
     GOSHALAPARAMBU HOUSE, POST CHERUVADY, VIA.MAVOOR, KOZHIKODE
     DISTRICT, PIN - 673 661.

RESPONDENT/RESPONDENT:

     STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM, KOCHI - 682 031.

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the conviction and sentence as against
the petitioner as per the judgment dated 23-2-2021 in Sessions Case No.530
of 2009 on the files of the Fast Track Special Judge,Kozhikode,pending
disposal of the above Criminal Appeal.
     This Application coming on for orders upon perusing the application
and this Court's orders dated 03/06/2021 and 06/04/2022 of Crl M.A 1/21 in
the appeal and upon hearing the arguments of K.M.SATHYANATHA MENON,
SMT.KAVERY S THAMPI, Advocates for the petitioners and of PUBLIC
PROSECUTOR for the respondent, the court passed the following:
                            DR.KAUSER EDAPPAGATH, J.
               -------------------------------------------------------
                              Crl.M.A. No. 1 of 2021
                                          in
                          Crl.A.Nos. 167,153, 157, 161,
                         169, 178, 347 and 389 of 2021
                 ----------------------------------------------------
                  Dated this the 31st day of MAY, 2022

                                      ORDER

The interim bail granted by this Court in all these cases,

considering the pandemic situation, is already over. Hence, all the

petitioners are directed to report to the jail within three days from

today.

Post on 07.06.2022.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE RMV/31/05/2022

31-05-2022 /True Copy/ Assistant Registrar