Ibrahimkutty vs State Of Kerala
2024 Latest Caselaw 5739 Ker

Kerala High Court

Ibrahimkutty vs State Of Kerala on 20 February, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Tuesday, the 20th day of February 2024 / 1st Phalguna, 1945
                CRL.M.APPL.NO.1/2024 IN CRL.A NO.321 OF 2024
      SC 1675/2017 OF I ADDITIONAL SESSIONS COURT, THIRUVANANTHAPURAM
APPLICANT/APPELLANT/ACCUSED NO.2:

     IBRAHIMKUTTY, AGED 75 YEARS, S/O. ASSINARUKUNJU, SULFI MANZIL,
     VALUMUKKU, KIZHAVOOR CHERRY, THRIKKOVILVATTOM VILLAGE, KOLLAM

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 as per
judgment dated 31.01.2024 in SC No.1675/2017 passed by the Additional
Sessions Judge - I, Thiruvananthapuram, 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,
Advocates for the petitioner and of the PUBLIC PROSECUTOR for the
respondent, the court passed the following:




                                                                      P.T.O.
                                    P.G. AJITHKUMAR, J.
                                .......................................
                                Crl.Appl.No.321 of 2024
                   ................................................................
                   Dated this the 20th day of February, 2024


                                             ORDER

Admit.

2. Heard the learned counsel for the petitioner and the

learned Public Prosecutor.

3. The sentence imposed on the petitioner/appellant is

imprisonment for a period of three years and fine.

4. The sentence imposed on the petitioner is suspended

and bail granted to him on his executing a bond for Rs.50,000/-

with two solvent sureties each for the like sum to the satisfaction of

the trial court and subject to the following conditions;

(i) The petitioner shall deposit 50% of the entire fine

amount within a period of two month;

(ii) The petitioner shall not involve in any other crime while on bail.

If any of the aforesaid conditions are violated, the

investigating officer may file an application before the this court,

for cancellation of bail.

Sd/-

P.G. AJITHKUMAR, JUDGE Dxy

20-02-2024 /True Copy/ Assistant Registrar