Asheervadam @ Kizhakkan vs State Of Kerala
2023 Latest Caselaw 5269 Ker

CRL.A No.131/2023                           1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
            Thursday, the 20th day of April 2023 / 30th Chaithra, 1945
                  CRL.M.APPL.NO.1/2023 IN CRL.A NO. 131 OF 2023
 SC 540/2019 OF FAST TRACK SPECIAL COURT, THIRUVANANTHAPURAM, THIRUVANANTHAPURAM
   PRTITIONER/APPELLANT/ACCUSED:

          ASHEERVADAM @ KIZHAKKAN, AGED 82 YEARS,S/o SEVESTIKANNU, BINU
          BHAVAN, KALATHARA, ARUVIKKARA VILLAGE, THIRUVANATHAPURAM DIST., PIN
          - 695564

   RESPONDENT/RESPONDENT/COMPLAINANT:

          STATE OF KERALA, REP BY THE 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 by the judgment in SC.No 540/2019 on the file of Fast Track
   Special Court(POCSAO), Nedumangad, Thiruvananthapuram district dated
   25.01.2023, till the final disposal of the above Criminal Appeal.
        This Application coming on for orders upon perusing the application
   and this court's order dated 22.02.2023 in Crl.MA No. 1/2023 in the appeal
   and upon hearing the arguments of M.J.SANTHOSH, ARUN ANTONY , Advocates
   for the petitioner,and of the PUBLIC PROSECUTROR for the respondent, the
   court passed the following:
                                      ORDER

The interim bail granted as per order dated 22.02.2023 is extended by two months.

Sd/- P.G. AJITHKUMAR JUDGE

20-04-2023 /True Copy/ Assistant Registrar CRL.A No.131/2023 2/2