Lohitakshan vs State Of Kerala
2023 Latest Caselaw 11694 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
        Thursday, the 16th day of November 2023 / 25th Karthika, 1945
                CRL.M.APPL.NO.1/2023 IN CRL.A NO.1733 OF 2023
          SC 31/2019 OF THE ADDITIONAL SESSIONS COURT-II, KASARGOD
PETITIONER/APPELLANT:

     LOHITAKSHAN, AGED 46 YEARS,
     S/O.KORAN.T, KAROTTIPARA HOUSE,
     KAROTTIPARA, BEDAKAM VILLEGE,
     KASARAGOD DISTRICT, PIN - 671324.

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
     KERALA, ERNAKULAM, PIN - 682031.
  2. STATION HOUSE OFFICER, BEDAKAM POLICE STATION, [CRIME NO. 300/2018],
     BEDAKAM, KASARAGOD DISTRICT, PIN - 671324.


     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 as per judgment dated 03.11.2023 in S.C.No.31/2019
on the file of the Additional Sessions Judge - II, Kasaragod which arose
from Crime No.300/2018 of Bekadam Police Station, 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),
Advocate for the petitioner and of the PUBLIC PROSECUTOR for the 1st &
2nd respondent, the court passed the following:




                                                                        P.T.O.
                               GOPINATH P., J
                        -------------------------------------
                            Crl.M.A.No. 1 of 2023
                                        And
                           Crl. A. No.1733 of 2023
                        -------------------------------------
                   Dated this the 16th day of November, 2023

                                       ORDER

Crl.A No.1733 of 2023

Admit. Learned Public Prosecutor takes notice for respondents.

Crl.M.A. No.1 of 2023

Sentence of imprisonment imposed upon the

petitioner/appellant in S.C.No.31/2019 on the file of the Additional

District and Sessions Court-II, Kasaragod, shall remain suspended

till disposal of the appeal, since consideration of the appeal may take

some time. This shall be on condition that the petitioner/appellant

executes a bond for a sum of Rs.50,000/- (Rupees Fifty Thousand

only) with two solvent sureties each for the like sum to the

satisfaction of that court and on further condition that he deposits

50% of the fine amount imposed, before that Court, within a period

of one month from today, if not already deposited.

Sd/-

GOPINATH P.

JUDGE ats

16-11-2023 /True Copy/ Assistant Registrar