Sareesh George @ Suresh vs State Of Kerala
2023 Latest Caselaw 5403 Ker

CRL.A No.650/2023                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
             Tuesday, the 25th day of April 2023 / 5th Vaisakha, 1945
                  CRL.M.APPL.NO.1/2023 IN CRL.A NO. 650 OF 2023
                SC 409/2022 OF FAST TRACK SPECIAL COURT, DEVIKULAM
   PETITIONER/APPELLANT/ACCUSED:

          SAREESH GEORGE @ SURESH ,AGED 43 YEARS,S/O. GEORGE KUTTY, MARUTHUM
          MOOTTIL HOUSE, CHURAKKULAM BHAGAM, PIOUS NAGAR KARA, KEEZHANTHOOR
          VILLAGE, IDUKKI DISTRICT.

   RESPONDENT/RESPONDENT/COMPLAINANT/STATE:

          STATE OF KERALA ,REPRESENTED BY THE PUBLIC PROCECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, KOCHI - 682031


          Application praying that in the circumstances stated therein the

   High Court be pleased to pass an order , suspending the execution of the

   sentence imposed on the petitioner by the Fast Track Special Court ,

   Devikulam as per judgment dated 31.03.2023 in S.C.No.409/2022 and release

   the petitioner on bail , pending final disposal of the above Criminal

   Appeal.



          This Application coming on for orders upon perusing the application

   a and upon hearing the arguments of SRI.P.T.SHEEJISH, Advocates for the

   petitioner and of PUBLIC PROSECUTOR for the respondent, the court passed

   the following:

                                        ORDER

The sentence imposed upon the appellant shall stand suspended upon he

executing a bond for Rs.1,00,000/-(Rupees one lakh only) with two solvent

sureties each to the satisfaction of the Fast Track Special Court,Devikulam.

                                               Sd/- ZIYAD RAHMAN A.A. JUDGE




25-04-2023                     /True Copy/                             Assistant Registrar