Muhammed Navas vs State Of Kerala
2024 Latest Caselaw 10616 Ker

Kerala High Court

Muhammed Navas vs State Of Kerala on 11 April, 2024

Author: K.Babu

Bench: K. Babu

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
         Thursday, the 11th day of April 2024 / 22nd Chaithra, 1946
                CRL.M.APPL.NO.1/2024 IN CRL.A NO.690 OF 2024
SC 1059/2019 OF SPECIAL COURT FOR SC/ST (POA) ACT & NDPS ACT CASES, MANJERI
APPLICANTS/APPELLANTS/ACCUSED:

  1. MUHAMMED NAVAS, AGED 37 YEARS, S/O. AMINA, PUTHANMADATHIL HOUSE,
     PULIYARKODE, MELMURI DESOM, KUZHIMANA VILLAGE, KONDOTTY TALUK,
     MALAPPURAM, PIN - 673638.
  2. JIJEESH, AGED 34 YEARS, S/O. NEELAKANDAAN, KAVATHIYOTTIL HOUSE,
     PULIYARKODE, MELMURI DESOM, KUZHIMANA VILLAGE, KONDOTTY TALUK,
     MALAPPURAM, PIN - 673638.

RESPONDENT/RESPONDENT/STATE:

     STATE OF KERALA
     REPRESENTED BY 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 execution of sentence passed vide
Judgment dated 18.03.2024 in Sc No.1059/2019 passed by the Special Judge
for SC/ST(POA) Act & NDPS Act Cases, Manjeri and be further pleased to
enlarge the petitioners on bail, till the disposal of the Crl.Appeal.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.K.K.DHEERENDRAKRISHNAN, N.P.ASHA,
ABDUSSAMAD K.K. Advocates for the petitioners and of the PUBLIC PROSECUTOR
for the respondent, the court passed the following:




                                                                    P.T.O.
                                         K.BABU, J.
                         ------------------------------------
                                  Crl.A. No.690 of 2024
                                              &
                       Crl.M.A.No.1 of 2024 in Crl.A. No.690 of 2024
                         ------------------------------------
                           Dated this the 11th day of April, 2024

                                         ORDER

Admit.

2. The learned Public Prosecutor takes notice for the

respondent.

3. Heard both sides.

4. The execution of the impugned sentence imposed on the

petitioners/appellants 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.

The petitioners/appellants shall also deposit the entire fine

amount in the Court below within a period of two months from this

date.

Sd/-

K.BABU, JUDGE KAS

11-04-2024 /True Copy/ Assistant Registrar