Shafi vs State Of Kerala
2024 Latest Caselaw 12241 Ker

Kerala High Court

Shafi vs State Of Kerala on 17 May, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
           Friday, the 17th day of May 2024 / 27th Vaisakha, 1946
               CRL.M.APPL.NO.1/2024 IN CRL.A NO. 805 OF 2024
 SC 39/2018 OF SPECIAL COURT FOR SC/ST(POA)ACT/ADDITITONAL SESSIONS COURT,
                                 MANNARKKAD
APPLICANT/APPELLANT:

     SHAFI AGED 29 YEARS, S/O.HAMSA, PARAMEL HOUSE (SHAFI MANZIL),
     PANAMANNA.P.O, KIZHUR ROAD, OTTAPALAM, PALAKKAD, PIN - 679501

RESPONDENT/COMPLAINANT AND STATE:

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


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence imposed on the applicant by
the judgment, conviction and sentence in S.C.NO.39/2018 of the Court of
the Judge Special Judge for SC/ST(POA) Act/Additional Sessions
Court,Mannarkkad dated 14.02.2024 and release the applicant 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 SRI.V.A.JOHNSON (VARIKKAPPALLIL),
Advocates for the petitioner, and of the PUBLIC PROSECUTOR for the
respondent, the court passed the following:


                                                                        p.t.o
                                 VIJU ABRAHAM,J
                          -------------------------
                            Crl.A. No.805 of 2024
                                      &
                             Crl.M.A.No.1 of 2024
                    -------------------------------------
                     Dated this the 17th day of May, 2024

                                             ORDER

Admit.

2. The learned Public Prosecutor takes notice

for the respondent.

The execution of the sentence shall remain

suspended and bail granted on condition that the

petitioner execute a bond for Rs.50,000/- (Rupees

fifty thousand only) with two solvent sureties

each for the likesum.

Sd/-

VIJU ABRAHAM, JUDGE

pm

17-05-2024 /True Copy/ Assistant Registrar