Rajan vs State Of Kerala
2023 Latest Caselaw 7431 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
           Tuesday, the 27th day of June 2023 / 6th Ashadha, 1945
               CRL.M.APPL.NO.1/2023 IN CRL.A NO. 948 OF 2023
           SC 364/2018 OF II ADDITIONAL SESSIONS COURT,THODUPUZHA
PETITIONER/APPELLANT:

       RAJAN ,AGED 51 YEARS ,S/O. MUNIYANDI, 7TH MURILAYAM, NYMAKADU
       ESTATE, KDH VILLAGE, DEVIKULAM TALUK, IDUKKI DISTRICT , - 685613

RESPONDENT/RESPONDENT:

       THE 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   sentence   imposed   on   the

petitioner/appellant by the judgment dated 19.06.2023 in S.C.No.364/2018

of the II nd Additional Sessions Court ,Thodupuzha in the interest of

justice.



       This Application coming on for orders upon perusing the application

and upon hearing the arguments of M/S. N.K.SHYJU, M.T.SAMEER, GIREESH

PANKAJAKSHAN, ANANYA M., VISHNU MOHAN, Advocates for the petitioner and of

the PUBLIC PROSECUTOR for the respondent, the court passed the following:


                                                                    p.t.o
                         BECHU KURIAN THOMAS, J.
                      =-=-=-=-=-=-=-=-=-=-=-=-=-=
                            Crl.M.A.No.1 of 2023
                                      in
                           Crl.A.No.948 of 2023
                      =-=-=-=-=-=-=-=-=-=-=-=-=-=
                    Dated this the 27th day of June, 2023

                                      ORDER

Sentence of imprisonment imposed upon the appellant in S.C.

No.364 of 2018 on the files of the Additional Sessions Court-II,

Thodupuzha shall stand suspended till disposal of the appeal on

condition that appellant/ petitioner executes a bond for Rs.50,000/-

(Rupees Fifty thousand only) with two solvent sureties each for the

like sum to the satisfaction of the trial court and on further condition

that he deposits 50% of the entire fine amount imposed, within

three weeks from today, if not already deposited.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM

27-06-2023 /True Copy/ Assistant Registrar