Naveen vs State Of Kerala
2023 Latest Caselaw 1853 Ker

CRL.A No.138/2023                               1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
            Wednesday, the 1st day of February 2023 / 12th Magha, 1944
                  CRL.M.APPL.NO.1/2023 IN CRL.A NO. 138 OF 2023
              SC 819/2015 OF ADDITIONAL SESSIONS COURT - V, PALAKKAD
   APPLICANTS/APPELLANT NOS 1 TO 7:

      1. NAVEEN,AGED 32 YEARS S/O. MURALI, NJATTUPARAMBIL VEEDU, PALAPPURAM
         P.O., OTTAPALAM, PALAKKAD DISTRICT - 679103
      2. PRAVEEN, AGED 33 YEARS S/O. MURALI, NJATTUPARAMBIL VEEDU, PALAPPURAM
         P.O., OTTAPALAM, PALAKKAD DISTRICT- 679103
      3. VIMODKUMAR, AGED 30 YEARS S/O. MANIKANTAN, AKRITHANAGAR, PALAPPURAM
         THERUVIL VEEDU, PALAPPURAM P.O., OTTAPALAM, PALAKKAD DISTRICT -
         679103
      4. PRAVEEN, AGED 32 YEARS S/O. PREMSUNDAR, AAPPAYILKUNNU VEEDU,
         PALAPPURAM P.O., OTTAPALAM, PALAKKAD DISTRICT - 679103
      5. VISHNUDAS, AGED 31 YEARS S/O. RAMACHANDRAN, THADATHILPADI VEED,
         PALAPPURAM P.O., OTTAPALAM, PALAKKAD DISTRICT- 679103
      6. SENTHILKUMAR, AGED 39 YEARS S/O. ARUNACHALAM, PALAPPURAM THERUV,
         PALAPPURAM P.O., OTTAPALAM, PALAKKAD DISTRICT - 679103
      7. MANIKANTAN @JIM MANI, AGED 35 YEARS S/O. NARAYANAN, ANGADIYIL VEED,
         PALAPPURAM P.O., OTTAPALAM, PALAKKAD DISTRICT - 679103

   RESPONDENT/COMPLAINANT:

          STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA, 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 in S.C.No. 819/2015 of the court of the
   Additonal Sessions Judge-V, Palakkad dated 06.01.2023 and release the
   applicants/appellants on bail, pending disposal of the above Criminal
   Appeal, so as to secure the ends of justice.
        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of SMT. NIKITA J. MENDEZ, P.M.RAFIQ,
   M.REVIKRISHNAN, AJEESH K.SASI, SRUTHY N. BHAT, RAHUL SUNIL, SRUTHY K.K,
   P.VIJAYA BHANU (SR.), Advocates for the petitioners and of PUBLIC
   PROSECUTOR for the respondent, the court passed the following:
                                      ORDER

The execution of sentence shall stand suspended on condition that the petitioners

execute a bond for a sum of Rs.50,000/-(Rupees Fifty Thousand only) each with two solvent

sureties each for the like sum to the satisfaction of the trial court and on a further

condition that petitioners deposit the entire fine amount within one month.

                                                 Sd/- BECHU KURIAN THOMAS JUDGE




01-02-2023                        /True Copy/                                 Assistant Registrar