Jomonjose vs State Of Kerala
2024 Latest Caselaw 12135 Ker

Kerala High Court

Jomonjose vs State Of Kerala on 10 May, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE G.GIRISH
           Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
               CRL.M.APPL.NO.1/2024 IN CRL.A NO. 781 OF 2024
     SC (NDPS) 76/2020 OF SPECIAL COURT FOR NDPS ACT CASES, THODUPUZHA
APPLICANT/APPELLANT:

     JOMONJOSE , AGED 29 YEARS ,S/O. JOSE, PADALODIYIL HOUSE,
     KILIYARAKANDOM KARA, UPPUTHODUVILLAGE, IDUKKI., - 685604

RESPONDENT/RESPONDENT:

     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 the sentence imposed on

the applicant/appellant in the judgment dated 08.05.2024 in S.C.(NDPS)

76/2020 of the Court of the Special Judge for NDPS Act Cases,Thodupuzha

pending disposal of this appeal and to grant bail to the appellant



     This Application coming on for orders upon perusing the application

and upon hearing the arguments of    M/S.GEORGE SEBASTIAN, RAJESH RAJAN,

Advocates for the petitioner and of the PUBLIC PROSECUTOR for the

respondent, the court passed the following:


                         p.t.o
                                          G. GIRISH, J.
                              -----------------------------------------
                               Crl.Appeal. No. 781 of 2024
                               ----------------------------------------
                           Dated this the 10th day of May, 2024


                                            ORDER

Heard the learned counsel for the petitioner.

The sentence imposed on the petitioner by the trial court

will stand suspended on execution of a bond for Rs.50,000/-

(Rupees fifty thousand only) by the petitioner 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 30 days

from today.

Post Crl.Appeal on 07-06-2024.

Sd/-

G. GIRISH, JUDGE

AJM/10/5/24

10-05-2024 /True Copy/ Assistant Registrar