Kerala High Court
Nazar@Majinu vs State Of Keral A on 16 February, 2024
Author: K. Babu
Bench: K. Babu
CRL.A No.258/2024 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
Friday, the 16th day of February 2024 / 27th Magha, 1945
CRL.M.APPL.NO.2/2024 IN CRL.A NO.258 OF 2024
SC 1267/2016 OF THE ADDITIONAL SESSIONS COURT - IV, THIRUVANANTHAPURAM
APPELLANT/ACCUSED:
NAZAR @ MAJINU, AGED 54 YEARS, S/O SAINULABDEEN, LEKSHAM VEEDU
COLONY, NALAMKALLU, PARANDODU,
VINOBHANIKETHAN P.O., CHITTUVEETTUMURIYIL,
NALAMKALLU DESOM, THOLIKODU VILLAGE,
NEDUMANGAD TALUK, THIRUVANANTHAPURAM, PIN - 695542.
RESPONDENT/STATE:
STATE OF KERALA,
REPRESENTED BY 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 in judgment of conviction
and sentence in S.C.No.1267/2016 dated 09.02.2024 of Hon'ble Additional
Sessions Judge - IV, Thiruvananthapuram in Crime No.02/2015 of Excise
Circle Office, Thiruvananthapuram and to release the
Applicant/Appellant/Accused on bail.
This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.P.ANOOP (MULAVANA), Advocates for
the petitioner and of the PUBLIC PROSECUTOR for the respondent, the court
passed the following:
P.T.O.
CRL.A No.258/2024 2/4
K.BABU, J.
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Crl.A.No.258 of 2024
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Dated this the 16th day of February, 2024
ORDER
Admit. The learned Public Prosecutor takes notice for
the respondent.
The petitioner has been convicted under Section
20(b)(ii)(B) of the NDPS Act and sentenced to undergo
rigorous imprisonment for a period of 5 years.
2. The petitioner seeks interim bail to attend the
marriage of his daughter which is scheduled to be
conducted on 18.02.2024. The petitioner produced
Annexure A-1 invitation letter in support of his plea for
interim bail. Therefore, the petitioner is granted interim
bail for a period of twenty one days from this day on the
following conditions:
(i) The petitioner shall be released on bail on his
executing bond for Rs.50,000/- (Rupees Fifty
Thousand only) with two solvent sureties each for
the like sum to the satisfaction of the
jurisdictional Court.
(ii) The petitioner shall appear before the
Investigating Officer on every Friday between 10
A.M. and 11 A.M.
(iii) The petitioner shall surrender before the
Superintendent of Central Prison concerned on
the expiry of the period of interim bail granted.
(iv) The petitioner shall not involve in any other
offence while on bail.
The Registry shall forthwith communicate the order
to the Additional Sessions Court - IV,
Thiruvananthapuram and the Superintendent of the
Central Prison concerned.
Sd/-
K.BABU, JUDGE
kkj
16-02-2024 /True Copy/ Assistant Registrar
Annexure A1 TRUE COPY OF THE MARRIAGE INVITATION CARD AND RELATED
DOCUMENTS FROM THE MOSQUE OF PETITIONER'S DAUGHTER
16-02-2024 /True Copy/ Assistant Registrar
