Citation : 2023 Latest Caselaw 5199 Ker
Judgement Date : 18 April, 2023
CRL.A No.512/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Tuesday, the 18th day of April 2023 / 28th Chaithra, 1945
CRL.M.APPL.NO.1/2023 IN CRL.A NO. 512 OF 2023
SC 743/2019 OF THE IST ADDITIONAL COURT( SPECIAL COURT FOR TRIAL OF POCSO
OFFENCES), THRISSUR
APPLICANT/APPELLANT:
XXXX
RESPONDENT/RESPONDENT:
STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
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 guilty, conviction and sentence in
S.C.No. 743/2019 on the files of the Court of the 1st Additional Sessions
Judge, thrissur, (Special court for Trail of POCSO Offences) dated
16.03.2023 and release the applicant/appellant on bail, pending disposal
of the above criminal appeal in the interest of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRUTHY N. BHAT, P.M.RAFIQ, M.REVIKRISHNAN, AJEESH K.SASI, RAHUL SUNIL,
NIKITA J. MENDEZ, P.VIJAYA BHANU (SR.), Advocates for the petitioner and
of PUBLIC PROSECUTOR for the respondent, the court passed the following:
ORDER
The execution of sentence shall stand suspended on condition that the applicant/appellant shall execute a bond for Rs. 1,00,000/- (Rupees one lakh only), with two solvent sureties for the like sum each to the satisfaction of the court below and on further condition that the applicant/appellant shall deposit half of the fine amount within one month before the court below
Sd/- DR. KAUSER EDAPPAGATH JUDGE
18-04-2023 /True Copy/ Assistant Registrar
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