Shibil.M vs State Of Kerala
2024 Latest Caselaw 11967 Ker

Kerala High Court

Shibil.M vs State Of Kerala on 7 May, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE G.GIRISH
           Tuesday, the 7th day of May 2024 / 17th Vaisakha, 1946
               CRL.M.APPL.NO.1/2024 IN CRL.A NO. 761 OF 2024
         SC 688/2019 OF SPECIAL COURT FOR SC/ST(POA)ACT, MANNARKKAD
APPLICANTS/APPELLANTS:

  1. SHIBIL.M AGED 23 YEARS S/O.MUHAMMED YOOSAF, 34/69, THUMBLIMEDE,
     OTHUNGODE, THIRUNELLAYI.P.O, PALAKKAD, PIN - 678004
  2. RAMSHAD AGED 23 YEARS S/O.SAJID, 37/34, KALIMA NAGAR, OTHUNGODE,
     PIRAYIRI, THIRUNELLAYI.P.O, PALAKKAD , PIN - 678004
  3. MUNEER, AGED 23 YEARS,S/O.RAHIM.P.K, 34/36, PILAYIKKAL HOUSE,
     PADINJAREKKALAM, OTHUNGODE, THIRUNELLAYI.P.O, PALAKKAD, PIN - 678004

RESPONDENT/RESPONDENT

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


     Application praying that in the circumstances stated there in the
High Court be pleased to suspend the sentence imposed on the applicant by
the judgment,conviction and sentence in S.C.NO.688/2019 of the Court lf
the Judge Special Court for SC/ST (POA) Act/Additional Sessions Court
,Mannarkkad dated 25.03.2024 and release the applicants on bail pending
disposal of the above criminal appeal.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.V.A.JOHNSON (VARIKKAPPALLIL)
Advocate for the petitioners,and of the PUBLIC PROSECUTOR for the
respondent, the court passed the following:




                                                                        p.t.o
                                  G. GIRISH, J.
                    =========================
                           Crl. M. A. No. 1 of 2024
                                       in
                           Crl. A. No. 761 of 2024
                    =========================
                      Dated this the 7th day of May, 2024


                                     ORDER

Heard the learned counsel for the appellants.

2. The sentence imposed by the trial court upon the

appellants will stand suspended on execution of bond for

Rs.50,000/- each by the appellants with two solvent sureties

each for the like amount and on deposit of the entire fine

amount before the trial court within a period of 60 days from

the date of this order.

Posted to 2.7.2024.

Sd/-

G. GIRISH, JUDGE

MMG

07-05-2024 /True Copy/ Assistant Registrar