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K.K. Dinesh vs Inspector Of Police
2023 Latest Caselaw 8378 Ker

Citation : 2023 Latest Caselaw 8378 Ker
Judgement Date : 1 August, 2023

Kerala High Court
K.K. Dinesh vs Inspector Of Police on 1 August, 2023
CRL.A No.1180/2023                            1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Tuesday, the 1st day of August 2023 / 10th Sravana, 1945
                  CRL.M.APPL.NO.1/2023 IN CRL.A NO.1180 OF 2023
     CC 2/2018 OF THE ADDITIONAL SPECIAL SESSIONS COURT (SPE/CBI CASES)-III,
                                     ERNAKULAM
   PETITIONER/APPELLANT/ACCUSED:

          DINESH K.K., AGED 48 YEARS, SON OF KUMARAN K.K.,
          KOMMALAKUZHIYIL HOUSE, MEMMURY,
          PAMBAKKUDA PO, ERNAKULAM, PIN - 686667.

   RESPONDENT/RESPONDENT/COMPLAINANT & STATE:

      1. INSPECTOR OF POLICE, CENTRAL BUREAU OF INVESTIGATION, ACB,
         KATHRIKKADAVU, KOCHI, PIN - 682017.
      2. STATE OF KERALA, REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH COURT OF
         KERALA, KOCHI, PIN - 682031.


        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence imposed by Judgment dated
   27.07.2023 in CC 2 of 2018 of the Honourable Special Judge, CBI/SPE III,
   Ernakulam and be released on bail,pending final disposal of the appeal.


        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S. ANIL S.RAJ, V.N.ANIL KUMAR,
   K.N.RAJANI, RADHIKA RAJASEKHARAN P., ANILA PETER, MUHAMMED HARIS K.K.,
   SIMI S. ALI, ANN MARIA SAMUEL, Advocates for the petitioner, STANDING
   COUNSEL for R1 and of the PUBLIC PROSECUTOR for R2, 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 at the court below within one month.



                                              Sd/- DR. KAUSER EDAPPAGATH,JUDGE




01-08-2023                      /True Copy/                             Assistant Registrar
 

 
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