Syanu Chacko @ Shanu vs State Of Kerala
2023 Latest Caselaw 660 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                    &
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         Thursday, the 12th day of January 2023 / 22nd Pousha, 1944
               CRL.M.APPL.NO.7/2022 IN CRL.A NO.1151 OF 2019
         CRIME NO.745/2018 OF Gandhinagar Police Station, Kottayam

APPLICANT/APPELLANT NO.1/ACCUSED NO.1:


     SYANU CHACKO @ SHANU, AGED 29 YEARS,
     S/O. CHACKO JOHN, SYANU BHAVAN,
     NEAR OTTAKKAL RAILWAY STATION, OTTAKKAL P.O.,
     OTTAKKAL DESOM, THENMALA VILLAGE,
     PATHANAPURAM TALUK, KOLLAM - 691308.

RESPONDENT/RESPONDENT/COMPLAINANT:


     STATE OF KERALA
     REPRESENTED BY THE PUBLIC PROSECUTOR,
     HIGH COURT OF KERALA, ERNAKULAM - 682 031.


     Application praying that in the circumstances stated therein the
High Court be pleased to grant interim bail to the applicant for a period
of 1 month, so as to secure the ends of justice.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S. P.VIJAYA BHANU (SR.), SRUTHY N
BHAT, SRUTHY K.K, P.M.RAFIQ, M.REVIKRISHNAN, AJEESH K.SASI, RAHUL
SUNIL, Advocates for the petitioner and of the PUBLIC PROSECUTOR for the
respondent, the court passed the following:




                                                                      p.t.o.
        ALEXANDER THOMAS & MURALI PURUSHOTHAMAN, JJ.
             -------------------------------------------------------------------------
                                   Crl. M. A. No.7 of 2022
                                              in
                                 Crl. Appeal No.1151 of 2019
                       (against the judgment dated 27.08.2019 in S.C. No.381/2018
                          on the files of the Sessions Judge, Kottayam Division)
             --------------------------------------------------------------------
                            Dated this the 12th day of January, 2023

                                            ORDER

Crl. M. A. No.7 of 2022:

This is an application filed by the sole applicant herein (A1) and the

prayer in this application is for suspension of the impugned sentence.

2. Sri.T.B. Hood, learned Special Public Prosecutor, seeks time

to file written objections on behalf of the prosecution agency in the matter

of the above plea for sentence suspension.

3. Time by 3 weeks is granted.

List on 07.02.2023.

Hand Over a copy of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

MURALI PURUSHOTHAMAN, JUDGE Skk//12012023

12-01-2023 /True Copy/ Assistant Registrar