Radhakrishna Pillai vs The State Of Kerala
2023 Latest Caselaw 9663 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE GOPINATH P.
          Friday, the 8th day of September 2023 / 17th Bhadra, 1945
               CRL.M.APPL.NO.1/2023 IN CRL.A. NO.1369 OF 2023
         SC 2078/2022 OF THE FAST TRACK SPECIAL COURT, KOTTARAKKARA
PETITIONER/APPELLANT:

     XXX

RESPONDENT/RESPONDENT:

     THE 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 conviction and sentence imposed by
the judgment dated 18.08.2023 in S.C.No.2078/2022 of the Fast Track
Special Judge, Kottarakkara in the interest of justice.


     This Application coming on for admission upon perusing the
application and upon hearing the arguments of M/S.M.KIRANLAL, MANU
RAMACHANDRAN, R.RAJESH (VARKALA), SAMEER M NAIR, SAILAKSHMI MENON,
ABHISHEK JOHNSON, T.S.SARATH, Advocates for the petitioner and of
the PUBLIC PROSECUTOR for the respondent, the court passed the following:




                                                                      P.T.O.
                                GOPINATH P., J
                       -------------------------------------
                          Crl. A. No.1369 of 2023
                       -------------------------------------
                  Dated this the 8th day of September, 2023

                                      ORDER

Admit. Learned Public Prosecutor takes notice of the

respondent.

Crl.M.A. No.1 of 2023

Sentence of imprisonment imposed upon the appellant in

S.C.No.2078/2022 on the files of the Fast Track Special Court,

Kottarakkara, shall remain suspended till disposal of the appeal

on condition that 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 the entire fine amount

imposed, before that Court, within a period of one month from

today, if not already deposited.

Sd/-

GOPINATH P.

JUDGE ats

08-09-2023 /True Copy/ Assistant Registrar