Shaju Thomas vs State Of Kerala
2024 Latest Caselaw 12260 Ker

Kerala High Court

Shaju Thomas 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.2/2024 IN CRL.A NO. 791 OF 2024
     SC (NDPS) 76/2020 OF SPECIAL COURT FOR NDPS ACT CASES, THODUPUZHA
APPLICANT/APPELLANT:

     SHAJU THOMAS ,AGED 51 YEARS, S/O. THOMAS, VADAKKEKUTTU VEETIL,
     RAJAMUDY KARA, UPPUTHODU VILLAGE, IDUKKI TALUK, IDUKKI DISTRICT. ,
     PIN - 685604

RESPONDENT/RESPONDENT:

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


     Application praying that in the circumstances stated therein the

High Court be pleased to suspend the sentence imposed against the

applicant in SC(NDPS) No.76/2020 of the Hon'ble Court of the Special Judge

for NDPS Act Cases , Thodupuzha by judgment dated 08-05-2024 , till the

disposal of the Criminal Appeal.



     This Application coming on for orders upon perusing the application

and upon hearing the arguments of   M/S.KURIAN ANTONY MATHEW, ARUN THOMAS,

ANIL SEBASTIAN PULICKEL, MATHEW NEVIN THOMAS, SHINTO MATHEW ABRAHAM,

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.791 of 2024
              ============================
              Dated this the 17th day of May, 2024

                              ORDER

Admit.

The learned Government Pleader takes notice for the 1 st

respondent.

The learned Counsel for the appellant would submits

that an appeal was preferred by the 2 nd accused as Crl.

Appeal No.781 of 2024, and the sentence imposed by the

trial court has been suspended on the petitioner.

In view of the above, 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 securities 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 along with Crl. Appeal No.781 of 2024.

Sd/-

VIJU ABRAHAM JUDGE

SRJ

17-05-2024 /True Copy/ Assistant Registrar