Ramachandran. N.N vs State Of Kerala
2023 Latest Caselaw 13518 Ker

Kerala High Court

Ramachandran. N.N vs State Of Kerala on 21 December, 2023

Author: P Gopinath

Bench: P Gopinath

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE GOPINATH P.
      Thursday, the 21st day of December 2023 / 30th Agrahayana, 1945
               CRL.M.APPL.NO.1/2023 IN CRL.A NO.1816 OF 2023

             SC 39/2023 OF FAST TRACK SPECIAL COURT, KOTTAYAM

APPLICANT/APPELLANT/ACCUSED:

     RAMACHANDRAN N.N., AGED 75 YEARS, S/O. NARAYANAN, NADUVILEDATHU
     HOUSE, NEAR KILIROORKUNNU TEMPLE, KANJIRAM P.O., KILIROOR KARA,
     THIRUVARAPU VILLAGE, KOTTAYAM, PIN - 686020.

RESPONDENT/RESPONDENT:

     STATE OF KERALA
     REPRESENTED BY PUBLIC PROSECUTOR,
     HIGH COURT OF KERALA,
     ERNAKULAM- 682031.


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the execution of sentence passed vide
Judgment dated 22.11.2023 in SC No.39/2022 passed by the Fast Track
Special Court, Kottayam, and be further pleased to enlarge the petitioner
on bail, till the disposal of the Crl.Appeal.


     This Application coming on for admission upon perusing the
application and upon hearing the arguments of M/S.K.K.DHEERENDRAKRISHNAN,
N.P.ASHA, SAJITH C.GEORGE, Advocates for the applicant and of the PUBLIC
PROSECUTOR for the respondent, the court passed the following:




                                                                    P.T.O.
                               GOPINATH P., J.
               -------------------------------------------------
                           Crl. M.A. No.1 OF 2023
                                       &
                       Crl. Appeal No.1816 OF 2023
               -------------------------------------------------
              DATED THIS THE 21st DAY OF DECEMBER, 2023

                                  ORDER

Sentence of imprisonment imposed upon the appellant in

S.C.No.39 of 2023 on the Fast Track Special Court, Kottayam, shall

remain suspended till disposal of the appeal, since consideration of

the appeal may take some time. This shall be on condition that the

appellant executes a bond for a sum of Rs.50,000/- (Rupees Fifty

thousand only) with two solvent sureties each for the like sum to

the satisfaction of that court and on further condition that he

deposits the entire fine amount imposed, before that Court, within

a period of one month from today, if not already deposited. The

petitioner shall not in any manner establish contact with the victim

and shall not in any manner act in prejudice to the interests of the

victim or family members of the victim.

Sd/-

GOPINATH P. JUDGE SSK/21/12

21-12-2023 /True Copy/ Assistant Registrar