Ahammed Ajeer vs The State Of Kerala
2023 Latest Caselaw 8771 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
        Wednesday, the 9th day of August 2023 / 18th Sravana, 1945
              CRL.M.APPL.NO.1/2023 IN CRL.A NO. 1232 OF 2023
   SC 176/2020 OF THE ADDITIONAL SESSIONS COURT - II, KALPETTA, WAYANAD

PETITIONER/APPELLANT:


     AHAMMED AJEER, AGED 29 YEARS,
     S/O SHAFI, ANWAR MANSIL(H), THALANKARA POST, KASARAGODE VILLAGE,
     KASARAGODE TALUK, KASARAGODE DISTRICT, PIN - 671122.

RESPONDENT/RESPONDENT:

     STATE OF KERALA
     REPRESENTED BY STANDING COUNSEL,
     HIGH COURT OF KERALA,
     ERNAKULAM, PIN - 682031.


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the conviction as well as the sentence
passed by the II-Additional Sessions Court, Kalpetta, Wayanad as per
judgement dated 26.07.2023 in Sessions Case No.176/2020 and to release the
petitioner/appellant on bail in the interest of justice.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S. H.NUJUMUDEEN, P.M.MOHAMMED HASSAN,
SIMI M JACOB, SHERIN ACHU NINAN, REKHA.M.M, NASHLA MOL T.A., Advocates for
the petitioner and of the PUBLIC PROSECUTOR for the respondent, the court
passed the following:




                                                                    P.T.O.
                                   A. BADHARUDEEN J.
                      =====================

                          Crl. Appeal No. 1232 of 2023

                   ========================

                Dated this the 09th day of August, 2023

                                     ORDER

Crl. Appeal No. 1232 of 2023:-

Heard. Perused the judgment. Appeal admitted.

The Registry is directed to intimate the filing of this appeal to the

trial court so as to get ready the lower court records in tact.

Crl. M.A No. 1 of 2023:-

Public Prosecutor is directed to get report as to the involvement

of the appellant in previous crimes and subsequent crimes to consider

the petition on merits.

Post after one week.

Sd/-

A. BADHARUDEEN JUDGE RMV

09-08-2023 /True Copy/ Assistant Registrar