Mujeeb P.A vs State Of Kerala
2023 Latest Caselaw 10182 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
        Thursday, the 21st day of September 2023 / 30th Bhadra, 1945
               CRL.M.APPL.NO.1/2023 IN CRL.A NO.1419 OF 2023

SC 744/2021 OF SPECIAL COURT FOR SC/ST (POA) ACT AND NDPS ACT CASES, MANJERI

PETITIONERS/APPELLANTS:

  1. MUJEEB P.A., AGED 37 YEARS, SON OF ABU, PATHIYATTU ARAPPOYIL,
     CHELOOPADAM, CHELEMBRA, MALAPPURAM, TIRURANGADI, KERALA- 673634.
  2. SHOUKATH ALI, AGED 46 YEARS, SON OF MUHAMMED, MANNATHODI HOUSE,
     CHELAMBRA, MALAPPURAM, CHELAMBRA, KERALA- 673634.
  3. JAFAR P.A., AGED 36 YEARS, SON OF SAIDALAVI, PATHIYATT ARAPPOYIL
     HOUSE, CHELAMBRA, MALAPPURAM, CHELAMBRA, KERALA- 673634.

RESPONDENT/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HONOURABLE HIGH
     COURT OF KERALA, PINCODE - 682031.
  2. INSPECTOR OF POLICE, TENHIPALAM POLICE STATION, CALICUT UNIVERSITY
     RD, KORACHANKANDY, THENHIPALAM,MALAPPURAM DISTRICT,KERALA 673636.


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the execution of sentence passed against
the appellants by Judgment dated 19.08.2023 in S.C.No.744 of 2021 on the
file of the Special Court for SC/ST(POA) Act and NDPS Act cases, Manjeri
till the final disposal of the accompanying Criminal Appeal.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.P.M.ZIRAJ, IRFAN ZIRAJ, Advocates
for the petitioners and of the PUBLIC PROSECUTOR for the respondents, the
court passed the following:




                                                                       P.T.O.
                                    N.NAGARESH, J.
                       ------------------------------------------------
                               Crl.A. No.1419 of 2023
                      -------------------------------------------------
                  Dated this the 21st day of September, 2023


                                         ORDER

Admit.

Crl.M.A. No.1 of 2023

Heard.

Sentence imposed by the court below shall stand

suspended and the appellants shall be enlarged on bail on their

executing a bond for ₹1,00,000/- (Rupees one lakh only) with

two solvent sureties each for the like sum to the satisfaction of

the court below and on the appellants depositing the fine

amount before the court below.

Sd/-

N.NAGARESH JUDGE .

sss

21-09-2023 /True Copy/ Assistant Registrar