Ayyappan vs State Of Kerala
2024 Latest Caselaw 16873 Ker

Kerala High Court

Ayyappan vs State Of Kerala on 12 June, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Wednesday, the 12th day of June 2024 / 22nd Jyaishta, 1946
               CRL.M.APPL.NO.1/2024 IN CRL.A NO. 986 OF 2024
         SC 1490/2022 OF FAST TRACK SPECIAL COURT I, PERINTHALMANNA
APPLICANT/APPELLANT:

     AYYAPPAN, AGED 44 YEARS S/O. MUNDAN, MANIYANIPOOKKOTTUMUNDA HOUSE,
     CHOKKAD VILLAGE, WANDOOR, KOORAD, MALAPPURAM DISTRICT, PIN - 679339

RESPONDENT/RESPONDENT:

     STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
     KERALA, ERNAKULAM, KOCHI, PIN - 682031

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence imposed on the appellant by
Judgment dated 29.05.2024 in S.C.No 1490/2022 of the Special Judge Fast
Track I, Perinthalmanna arising out of Crime No. 519/2022 of the Wandoor
Police Station, and release him on bail, in the interests of justice.
     This Application coming on for orders upon perusing the application
and upon hearing the arguments of K.RAKESH, Advocate for the petitioner,
and of the PUBLIC PROSECUTOR for the respondent,the court passed the
following:
                                 P.G. AJITHKUMAR, J.
               -----------------------------------------------------------
                             Crl.Appeal No.986 of 2024
               -----------------------------------------------------------
                       Dated this the 12th day of June, 2024

                                       ORDER

Admit.

Heard.

The execution of the sentence imposed on the petitioner

is suspended and bail granted to him on his executing a bond

for Rs.50,000/- (Rupees fifty thousand only) with two solvent

sureties each for the like sum to the satisfaction of the trial

Court and subject to the condition that he shall deposit the

fine amount in the trial court within a period of two months.

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

12-06-2024 /True Copy/ Assistant Registrar