Anandu vs State Of Kerala
2023 Latest Caselaw 5556 Ker

CRL.A No.609/2021                             1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
               Tuesday, the 2nd day of May 2023 / 12th Vaisakha, 1945
       CRL.M.APPL.NO.1/2022 IN CRL.M.A.No. 1 of 2021 IN CRL.A NO. 609 OF 2021

       CR. NO 1191 OF 2017 OF KANJIRAPALLY POLICE STATION,KOTTAYAM DISTRICT.

           SC (NDPS) 22/2018 OF SPECIAL COURT FOR NDPS ACT CASES,THODUPUZHA

   PETITIONER/1ST APPELLANT:

          ANANDU , AGED 24 YEARS, S/O. MOHANAN, PUTHENVILA HOUSE, ALAMPARAPPU
          COLONY BHAGOM, KOOVAPPALLY P.O, KOOVAPPALLY VILLAGE 686 518

   RESPONDENT/RESPONDENT:

          STATE OF KERALA ,REPRESENTED BY STATION HOUSE OFFICER, KANJIRAPALLY
          POLICE STATION 686 507 KOTTAYAM DISTRICT, THROUGH PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM 682 031 (CR. NO 1191 OF 2017 OF
          KANJIRAPALLY POLICE STATION)


        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the conviction and sentence passed
   against petitioner/1st appellant as per judgment dtd.31.08.2021 in
   S.C.(NDPS) No.22 of 2018 of the Special Judge's Court for NDPS Act Cases ,
   Thodupuzha ,(Additional District& Sessions Court-II,Thodupuzha) arising
   from Cr.No.1191 of 2017 of Kanjirapally Police Station , and order release
   of the petitioners/appellants without insisting for deposit of fine
   amounts , pending disposal of the above Criminal Appeal in the interest of
   justice.


        This Application again    coming on for orders upon perusing the
   application and this court's order dated 14.02.2023 in Crl MA NO.1/2022
   therein and upon hearing the arguments of M/S. GEORGE MATHEW,
   M.D.SASIKUMARAN, PRAVEEN S., SUNIL KUMAR A.G, DIPU JAMES, MATHEW K.T.,
   GEORGE K.V., STEPHY K REGI, ELSA DENNY PINDIS,       Advocates for the
   petitioner and of PUBLIC PROSECUTOR for the respondent, the court passed
   the following:

                                         ORDER

Post before the regular court after holidays.

The interim bail order dated 14.02.2023 will stand extended for a further period of one month.

Sd/- C. JAYACHANDRAN JUDGE

02-05-2023 /True Copy/ Assistant Registrar