Muhammed Navas vs State Of Kerala
2024 Latest Caselaw 12961 Ker

Kerala High Court

Muhammed Navas vs State Of Kerala on 22 May, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
          Wednesday, the 22nd day of May 2024 / 1st Jyaishta, 1946
                CRL.M.APPL.NO.1/2024 IN CRL.A NO.837 OF 2024
            SC 762/2023 OF FAST TRACK SPECIAL COURT II, MANJERI
APPLICANT/APPELLANT:

     MUHAMMED NAVAS, AGED 31 YEARS,
     S/O ASSAIN, KANNATTI HOUSE, KODUR P.O.,   MALAPPURAM DISTRICT, PIN -
     676504.

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 sentence imposed on the
applicant/appellant by the Judgment of conviction and sentence in
S.C.No.762/2023 dated 21.03.2024 passed by the Fast Track Special Court -
II, Manjeri and release the applicant/appellant on bail pending disposal
of the above criminal appeal in the interests of justice.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S. P.VENUGOPAL, SRILAKSHMI T.S.,
Advocates for the petitioner and of the PUBLIC PROSECUTOR for the
respondent, the court passed the following:




                                                                     P.T.O.
                                 P.G. AJITHKUMAR, J.
               -----------------------------------------------------------
                             Crl.Appeal No.837 of 2024
               -----------------------------------------------------------
                        Dated this the 22nd day of May, 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 one month.

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

22-05-2024 /True Copy/ Assistant Registrar