Shanavas@Chandu vs State Of Kerala
2023 Latest Caselaw 9807 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE GOPINATH P.
        Wednesday, the 13th day of September 2023 / 22nd Bhadra, 1945
                CRL.M.APPL.NO.1/2023 IN CRL.A NO.1390 OF 2023
            SC 1154/2022 OF FAST TRACK SPECIAL COURT, KUNNAMKULAM
APPELLANT/ACCUSED:

     SHANAVAS @ CHANDU, AGED 37 YEARS,
     S/O RASAK, AGED 37 YEARS,
     MENOTH HOUSE, PALLITHAZHAM DESOM,
     MANATHALA, KERALA, PIN - 691522.

RESPONDENT/STATE:

     STATE OF KERALA
     REPRESENTED BY THE INSPECTOR OF POLICE,
     CHAVAKKAD POLICE STATION THROUGH THE PUBLIC PROSECUTOR,
     HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031.


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence passed by the court of the
Fast Track Special Court, Kunnamkulam for the trial of cases relating to
the Indian Penal Code.     Judgment dated 17.08.2023 in Sessions Case
No.1154/2022 and to grant bail to the petitioner/appellant in relation to
the above case pending disposal of the Criminal Appeal.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.VINAYAK G. MENON, AAMIR SOHRAB M.
M., ARUN CHAND, BHARAT VIJAY P., MINU VITTORRIA PAULSON, Advocates for the
petitioner and of the PUBLIC PROSECUTOR for the respondent, the court
passed the following:




                                                                        P.T.O.
                                       GOPINATH P., J.
                            ========================
                                   Crl.M.A.No.1 of 2023
                                              in
                                   Crl.A.No.1390 of 2023
                           ========================
                         Dated this the 13th day of September, 2023



                                             ORDER

The sentence imposed on the petitioner by the Fast Track

Special Court, Kunnamkulam in S.C.No.1154 of 2022 dated

17.08.2023 shall remain suspended on condition that the

petitioner executes a bond for a sum of Rs.50,000/- (Rupees fifty

thousand only) with two solvent sureties each for the likesum to

the satisfaction of the Fast Track Special Court, Kunnamkulam

and on further condition that he deposits the entire fine amount

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

the date of release.

Sd/-

GOPINATH P.

JUDGE DK

13-09-2023 /True Copy/ Assistant Registrar