Sidhik vs State Of Kerala
2023 Latest Caselaw 11010 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 26th day of October 2023 / 4th Karthika, 1945
            CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 1053 OF 2023
   CRA 81/2019 OF SPECIAL COURT FOR SC/ST(POA)ACT&NDPS ACT CASES, MANJERI
                SC 679/2016 ASSISTANT SESSIONS COURT, MANJERI
PETITIONERS/REVISION PETITIONERS:

  1. SIDHIK, AGED 45 YEARS, S/O. KOMU, THANDUPARA HOUSE, MOOTHEDAM,
     EDAKKARA, MALAPPURAM DISTRICT - 679331.
  2. NISAR, AGED 35 YEARS, S/O.KOMU, THANDUPARA HOUSE, MOOTHEDAM,
     EDAKKARA, MALAPPURAM DISTRICT - 679331
  3. MOIDEEN, AGED 47 YEARS, S/O.KOMU, THANDUPARA HOUSE, MOOTHEDAM,
     EDAKKARA, MALAPPURAM DISTRICT - 679331.
  4. YOUSAF, AGED 34 YEARS, S/O. KOMU, THANDUPARA HOUSE, MOOTHEDAM,
     EDAKKARA, MALAPPURAM DISTRICT - 679331.
  5. ABDULLA, AGED 44 YEARS, S/O.MUHAMMED, ERANHIKKAL HOUSE, MOOTHEDAM,
     EDAKKARA, MALAPPURAM DISTRICT - 679331.
  6. NASAR, AGED 47 YEARS, S/O.MUHAMMED, ERANHIKKAL HOUSE, MOOTHEDAM,
     EDAKKARA, MALAPPURAM DISTRICT - 679331.
  7. ABOOBACKER, AGED 49 YEARS, S/O.MUHAMMED, ERANHIKKAL HOUSE,
     MOOTHEDAM, EDAKKARA, MALAPPURAM DISTRICT - 679331.

RESPONDENT/RESPONDENT:

     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 as per judgement dated
31-03-2023 in Crl.A.No.81 of 2019 passed by the Hon'ble Special Court for
SC/ST (POA) Act & NDPS Act Cases, Manjeri and judgment dated 22-3-2019 in
S.C.No.679 of 2016 passed by Hon'ble Assistant Sessions Judge, Manjeri.
     This application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.P.C.MUHAMMED NOUSHIQ & JAHANA
SHERIN.K Advocates for the petitioners and of PUBLIC PROSECUTOR for the
respondent, the Court passed the following:
                                 P.G. AJITHKUMAR, J.
               -----------------------------------------------------------
                          Crl.Rev.Petition No.1053 of 2023
               -----------------------------------------------------------
                     Dated this the 26th day of October, 2023

                                         ORDER

Admit.

The learned Public Prosecutor takes notice for the

respondent.

Crl.M.A.No.1 of 2023

Heard.

The execution of the sentence imposed on the

petitioners shall stand suspended and bail granted to them on

their executing bond for Rs.50,000/- (Rupees fifty thousand

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

the satisfaction of the trial court, subject to the condition that

they shall deposit the entire fine amount within a period of

one month.

The amount of fine, if deposited, shall not be paid as

compensation, till the disposal of this revision petition.

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

26-10-2023 /True Copy/ Assistant Registrar