S. Sumod vs State Of Kerala
2023 Latest Caselaw 12875 Ker

Kerala High Court

S. Sumod vs State Of Kerala on 8 December, 2023

Author: K.Babu

Bench: K. Babu

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
        Friday, the 8th day of December 2023 / 17th Agrahayana, 1945
               CRL.M.APPL.NO.1/2023 IN CRL.A NO.1875 OF 2023
   CC 9/2014 OF ENQUIRY COMMISSIONER & SPECIAL JUDGE, THIRUVANANTHAPURAM
APPLICANTS/APPELLANTS:

  1. S. SUMOD, AGED 48 YEARS, S/O. SUDHAKARAN, RESIDING AT VAIKKATHARA,
     VADAYAR.P.O., VAIKKOM, KOTTAYAM DISTRICT, PIN - 686605.
  2. BINUMON C., AGED 45 YEARS, S/O. T.P. CHELLAPPAN, RESIDING AT
     MANGALATHUKALAM, VAZHAPALLY P.O., PARAL, CHANGANASSERY, KOTTAYAM
     DISTRICT, PIN - 686103.
  3. DILEEP KUMAR T.V., AGED 43 YEARS, S/O. VASAPPAN, RESIDING AT
     THUNDIYIL VEEDU, VAZHAPALLY.P.O., PARAL, CHANGANASSERY, KOTTAYAM
     DISTRICT, PIN - 686103.

RESPONDENT/COMPLAINANT:

     STATE OF KERALA
     REPRESENTED BY 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 sentence imposed on the
Applicants/Appellants, by judgment conviction and sentence in
C.C.No.9/2014 of the Court of Enquiry Commissioner and Special Judge,
Thiruvananthapuram, dated 16.11.2023 and release the applicant/appellant
on bail, pending disposal of the above Criminal Appeal, so as to secure
the ends of jusitce.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.NIKITA J. MENDEZ, P.M.RAFIQ,
M.REVIKRISHNAN, AJEESH K.SASI, SRUTHY N. BHAT, RAHUL SUNIL, SRUTHY K.K
Advocates for the petitioners and of the PUBLIC PROSECUTOR for the
respondent, the court passed the following:




                                                                  P.T.O.
                                           K.BABU, J
                          -------------------------------------------------
                                   Crl.A No.1875 of 2023
                                             &
                      Crl.M.A No.1 of 2023 in Crl.A No.1875 of 2023
                          --------------------------------------------------
                           Dated this the 8th day of December, 2023

                                         O R D E R

Admit.

2. The learned Public Prosecutor takes notice for the respondent.

3. Heard both sides.

4. The execution of the impugned sentence imposed on the

petitioners/appellants shall stand suspended and bail granted to them on

their executing bond for Rs.50,000/- (Rupees Fifty Thousand Only) each

with two solvent sureties each for the like sum to the satisfaction of the

Trial Court.

Sd/-

                                                              K.BABU
       ab                                                     JUDGE




08-12-2023                       /True Copy/                                   Assistant Registrar