Preji Prakasan vs State Of Kerala
2023 Latest Caselaw 13751 Ker

Kerala High Court

Preji Prakasan vs State Of Kerala on 29 December, 2023

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR. JUSTICE G.GIRISH
          Friday, the 29th day of December 2023 / 8th Pousha, 1945
               CRL.M.APPL.NO.1/2023 IN CRL.A NO.2033 OF 2023
              SC 1212/2021 OF FAST TRACK SPECIAL COURT, ALUVA
APPLICANT/APPELLANT:

     PREJI PRAKASAN, AGED 24 YEARS,
     S/O. PRAKASAN, PUTHENTHARA HOUSE, THALAYAZHAM VILLAGE, NEAR SNUPS
     SCHOOL, VAIKOM TALUK, VAIKOM, PIN - 686607.

RESPONDENT/RESPONDENT:

     STATE OF KERALA
     REP. BY THE PUBLIC PROSECUTOR,
     HIGH COURT OF KERALA,
     ERNAKULAM


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the judgment of conviction and execution
of sentence against the applicant herein in SC No.1212/2021 on the file
of Fast Track Special Judge, Aluva (For the trial of Rape Cases and Cases
under the POCSO Act) and may be pleased to grant bail to the
applicant/appellant herein till the disposal of the appeal, otherwise
irreparable loss and high prejudice will be caused to the
applicant/appellant.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S. M.V.BIPIN, A.S.BEENU, S.SUDARSANAN,
SANTHOSH KUMAR.K, SHEMEER K.A, Advocates for the petitioner and of
the PUBLIC PROSECUTOR for the respondent, the court passed the following:




                                                                     P.T.O.
                          G.GIRISH, J.
                    -------------------------
                   Crl.A.2033 of 2023
    --------------------------------------------------------
    Dated this the 29th day of December, 2023

                            ORDER

Crl.M.A.1 of 2023 Heard the learned counsel for the appellant.

The sentence imposed by the trial court is

suspended on execution of a bond for Rs. 1 lakh with

solvent sureties each for the like amount subject to

the following conditions:

1. The petitioner shall deposit an amount

of Rs.15,000/- out of the fine amount

before the Court below within 30 days.

2. The petitioner shall not try to contact

the de facto complainant or her parents in

any manner.

3. The petitioner shall not try to influence

the witnesses or tamper evidence.

Crl.A.2033 of 2023

4. The petitioner shall not be involved in

any crime during the period of bail.

Post on 29/01/2024.

Sd/-

G.GIRISH, JUDGE H/o msp

29-12-2023 /True Copy/ Assistant Registrar