Saji Thomas vs State Of Kerala
2023 Latest Caselaw 13598 Ker

Kerala High Court

Saji Thomas 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.1867 OF 2023

             SC 19/2021 OF FAST TRACK SPECIAL COURT, THRISSUR

APPLICANT/APPELLANT/ACCUSED:

     SAJI THOMAS, AGED 62 YEARS,
     S/O GEORGE THOMAS, KANNAYAMKONIL VEEDU,
     KOORKENCHERY DESOM, KOORKENCHERY VILLAGE,
     THRISSUR- 680007.

RESPONDENT/RESPONDENT/STATE:

     STATE OF KERALA,
     REPRESENTED BY PUBLIC PROSECUTOR,
     HIGH COURT OF KERALA,
     ERNAKULAM - 682031.(CRIME NO 25/2019 OF ANTHIKKAD POLICE STATION,
     THRISSUR)


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the execution of sentence passed by
the Court of Fast Track Special Judge, Thrissur in SC No.19/2021 as per
judgment dated 29.11.2023 till the disposal of the Criminal Appeal.


     This Application coming on for admission upon perusing the
application and upon hearing the arguments of M/S.S.RAJEEV, M.S.ANEER,
V.VINAY, PRERITH PHILIP JOSEPH, ANILKUMAR C.R., K.S.KIRAN KRISHNAN,
Advocates for the applicant and of the PUBLIC PROSECUTOR for the
respondent, the court passed the following:




                                                                    P.T.O.
                  GOPINATH P., J.
          ========================

                 Crl.A.No.1867 of 2023
         ========================
       Dated this the 21st day of December, 2023

                          ORDER

Admit. Learned Public Prosecutor takes notice for the

respondent.

Sentence of imprisonment imposed upon the appellant in

S.C. No.19/2021 on the file of the Fast Track Special Court,

Thrissur 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. This is a condition upon which the

sentence is suspended and any violation of this condition will

lead to cancellation of the order, suspending the sentence. The

petitioner shall not enter the local limits of Anthikkad police

station, Thrissur district, until further orders.

Sd/-

GOPINATH P. JUDGE ajt

21-12-2023 /True Copy/ Assistant Registrar