Sudarsanan vs State Of Kerala
2024 Latest Caselaw 10959 Ker

Kerala High Court

Sudarsanan vs State Of Kerala on 12 April, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
          Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                CRL.M.APPL.NO.1/2024 IN CRL.A NO.703 OF 2024
    SC 1760/2019 OF SPECIAL COURT FOR SC/ST (POA) ACT CASES,KOTTARAKKARA
APPLICANTS/APPELLANTS:

  1. SUDARSANAN, AGED 44 YEARS, S/O KUTTAPPAN, MARAPPATTU VEEDU, MCRA-72,
     THIRUMULLAVARAM P.O., MANAYILKULANGARA CHERI, KOLLAM WEST VILLAGE,
     KOLLAM DISTRICT, PIN - 691012.
  2. SREEDHARAN UNNI @ SREEDHARAN, AGED 47 YEARS, S/O KUTTAPPAN,
     MARAPPATTU VEEDU, MCRA-72, THIRUMULLAVARAM P.O., MANAYILKULANGARA
     CHERI, KOLLAM WEST VILLAGE, KOLLAM DISTRICT, PIN - 691012.
  3. YOGIDASAN, AGED 59 YEARS, S/O KUTTAPPAN, MARAPPATTU VEEDU, MCRA-72,
     THIRUMULLAVARAM P.O., MANAYILKULANGARA CHERI, KOLLAM WEST VILLAGE ,
     KOLLAM DISTRICT, PIN - 691012.

RESPONDENT/RESPONDENT:

     STATE OF KERALA
     REPRESENTED BY THE PUBLIC PROSECUTOR,
     HIGH COURT OF KERALA,
     ERNAKULAM- 682031.


     Application praying that in the circumstances stated therein the
High Court be pleased to issue an interim order suspending the execution
of the sentence imposed on the applicants in judgment dated 15.03.2024 in
SC No.1760 of 2019 on the file of the Specail Judge, Special Court for
SC/ST (POA) Act Cases, Kottarakkara, pending final disposal of the above
Criminal Appeal.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.M.T.SURESHKUMAR, MANJUSHA K,
SREELAKSHMI SABU, Advocates for the petitioners and of the PUBLIC
PROSECUTOR for the respondent,the court passed the following:




                                                                    P.T.O.
                               P.G. AJITHKUMAR, J.
               -----------------------------------------------------
                              Crl.A.No.703 of 2024
               ------------------------------------------------------
                     Dated this the 12th day of April, 2024


                                         ORDER

Admit.

Learned Public Prosecutor to get instructions.

Issue notice to the victim of offence through the Station

House Officer, Kollam West Police Station and also inform that

the matter stands posted to 31.05.2024.

The order granting bail to the petitioners by trial court

will be valid till that date.

Sd/-

P.G. AJITHKUMAR, JUDGE

PV

12-04-2024 /True Copy/ Assistant Registrar