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Nithin Nath T.V vs State Of Kerala
2023 Latest Caselaw 5201 Ker

Citation : 2023 Latest Caselaw 5201 Ker
Judgement Date : 18 April, 2023

Kerala High Court
Nithin Nath T.V vs State Of Kerala on 18 April, 2023
CRL.A No.638/2023                                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. 638 OF 2023

                    SC 999/2021 OF I ADDITIONAL DISTRICT COURT, ERNAKULAM

   PETITIONER/APPELLANT:

          NITHIN NATH T.V AGED 28 YEARS ,S/O.VISWANATH, THOTTUNGAPURACKAL
          HOUSE, VELLIYAMCODE, MALAPPURAM, PIN - 679579

   RESPONDENT/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 execution of sentence passed against
   the petitioner in judgment dated 13.04.2023 in S.C.NO.999/20221 on the
   files of Additional Sessions Court -I Ernakulam pending disposal of the
   appeal.


        This Application coming on for orders upon perusing the application
   and and upon hearing the arguments of M/S.V.JOHN SEBASTIAN RALPH, RALPH
   RETI JOHN, VISHNU CHANDRAN, APPU BABU, SHIFNA MUHAMMED SHUKKUR, GIRIDHAR
   KRISHNA KUMAR, VISHNUMAYA M.B., GEETHU T.A., APOORVA RAMKUMAR, Advocates
   for the petitioners and of PUBLIC PROSECUTOR Advocates for the
   respondents, the court passed the following:

                                            ORDER

The execution of sentence shall stand suspended on condition that the petitioner 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 petitioner 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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