Shaju.P.G vs State Of Kerala
2023 Latest Caselaw 5276 Ker

CRL.A No.631/2023                            1/1

                       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. 631 OF 2023
               SC 213/2019 OF SPECIAL COURT, MANANTHAVADI, WAYANAD
   PETITIONER/APPELLANT:

          SHAJU.P.G, AGED 53 YEARS S/O GOPI, PUTHANPURAKKAL HOUSE, PATHIRI,
          PERIKKALLOOR, PULPALLY VILLAGE, WAYANAD DISTRICTPIN - 673579

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
         KERALA, ERNAKULAM, PIN - 682031
      2. MINI W/O LATE SOMAN, MACHIMOOLAHOUSE,VELLIPADY COLONY, PATHIRI,
         PERIKKALLOOR,PULPALLY VILLAGE, WAYANAD DISTRICTPIN - 673579

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence imposed against the
   petitioner/accused by judgment dated 28.10.2022 in S.C.No 213/2019 of the
   Hon'ble Special court for SC/ST(POA) Cases, Mananthavady,Wayanad district
   and release appellant on bail, in the interest of justice.
        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of DEEPAK RAJ, C.P.ROOPA, T.NIGIL,
   Advocates for the petitioner, and of the PUBLIC PROSECUTOR for R1, the
   court passed the following:
                                      ORDER

Issue notice to the victim/2nd respondent through Station House Officer, Pulpally Police Station,informing the next posting date.

List on 28.04.2023

Sd/- P.G. AJITHKUMAR JUDGE

20-04-2023 /True Copy/ Assistant Registrar