Haridas vs State Of Kerala
2024 Latest Caselaw 13123 Ker

Kerala High Court

Haridas vs State Of Kerala on 23 May, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                CRL.M.APPL.NO.1/2024 IN CRL.A NO. 848 OF 2024
          SC 1072/2019 OF ADDITIONAL SESSIONS COURT - V, PALAKKAD
APPLICANTS/APPELLANTS:

  1. . HARIDAS ,AGED 26 YEARS ,S/O.VELAYUDHAN, NOCHIKKAD VEEDU,
     CHITTILANCHERRY P.O, PATTA, PALAKKAD- 678704
  2. RINESH ,AGED 32 YEARS, S/O.SETHUMADHAVAN, NOCHIKKAD VEEDU,
     CHITTILENCHERRY P.O, PATTA, PALAKKAD- 678704
  3. SUJITH ,AGED 25 YEARS ,S/O.VISWANATHAN, NOCHIKKAD VEEDU,
     CHITTILENCHERRY P.O, PATTA, PALAKKAD - 678704
  4. JIJEESH ,AGED 33 YEARS ,S/O.RAJAN, PARATHAKKAD VEEDU,
     CHITTILENCHERRY P.O, PATTA, PALAKKAD - 678704

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 on the applicant by

the judgment,conviction and sentence in S.C.No.1072/2019 of the Court of

Addl.Sessions Judge No.V , Palakkad , dated 13.05.2024 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      SRI.V.A.JOHNSON (VARIKKAPPALLIL),

Advocate 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.848 of 2024
               -----------------------------------------------------------
                        Dated this the 23rd day of May, 2024

                                       ORDER

Admit.

Heard.

The execution of the sentence imposed on the petitioners is

suspended and bail granted to them on their executing bond for

Rs.50,000/- (Rupees fifty thousand only) each with two solvent

sureties each for the like sum to the satisfaction of the trial court

and subject to the condition that they shall deposit the fine

amount in the trial court within a period of one month.

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

23-05-2024 /True Copy/ Assistant Registrar