Jayaram vs Station House Officer
2023 Latest Caselaw 5699 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
            Tuesday, the 16th day of May 2023 / 26th Vaisakha, 1945
                 CRL.M.APPL.NO.1/2023 IN CRL.A NO.677 OF 2023
SC 769/2018 OF SPECIAL COURT FOR ATROCITIES AGAINST WOMEN AND CHILDREN (ADDL.
                        SESSIONS COURT - I), KASARAGOD
 PETITIONER/APPELLANT:

      JAYARAM, AGED 42 YEARS, S/O. KORAGAPPA GOWDA, MARIPADUPPU HOUSE,
      MARIPADAUPPU, BANDADKA VILLEGE, KASARNGOD DISTRICT, PIN - 671541.

RESPONDENTS/RESPONDENTS:

   1. STATION HOUSE OFFICER, BEDAKAM POLICE STATION, [CRIME NO. 266/2018],
      BEDAKAM, KASARAGOD DISTRICT, PIN - 671121.
   2. STATE OF KERALA, REP. THOUGH THE PUBLIC PROSECUTOR, HIGH COURT OF
      KERALA, ERNAKULAM, PIN - 682031.


     Application praying that in the circumstances stated therein the
High Court be pleased to enlarge the petitioner on bail by suspending the
execution of sentence in connection with judgment dated 17.04.2023 in
S.C.No.769/2018 in the Special Court for Atrocities against Women and
Children [Addl. Sessions Court - I], Kasaragod in the interests of
jusitce, pending disposal of the above criminal appeal.

     This Application coming on for orders upon perusing the application
and upon hearing the arguments of SHRI R.KRISHNAKUMAR (CHERTHALA),
Advocates for the petitioner and of the PUBLIC PROSECUTOR for respondents,
the court passed the following:




                                                                    P.T.O.
                                    C.S.DIAS, J.
                           ======================
                               Crl A No.677 of 2023
                           ======================
                       Dated this the 16th day of May, 2023.

                                       ORDER

Admitted.

The learned Public Prosecutor takes notice for the

respondents.

Crl.M.A No.1/2023

Execution of the sentence imposed on the petitioner in SC

No.769/2018 of the Special Court for Atrocities against Women

and Children (Additional Sessions Court-I), Kasargod, shall stand

suspended on condition that the petitioner executes a bond for

Rs.50,000/- with two solvent sureties for the like sum to the

satisfaction of the Trial Court and on remittance of Rs.25,000/-

towards the fine imposed on the petitioner within a period of one

month.

sd/-

       sks/16.5.2023                                    C.S.DIAS, JUDGE




16-05-2023                   /True Copy/                            Assistant Registrar