Vinod vs State Of Kerala
2024 Latest Caselaw 13334 Ker

Kerala High Court

Vinod 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. 826 OF 2024
          SC 78/2014 OF ADDITIONAL SESSIONS COURT - II, ALAPPUZHA
APPLICANT/APPELLANT:

     VINOD , S/O KUNJUMON,AGED 48 YEARS, VENATTU VEEDU, WARD NO.10,
     EDATHUA PANCHAYATH, ALAPPUZHA DISTRICT., PIN - 689573

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 pass an order to suspend the sentence passed
against the applicant/appellant vide judgment dayed 19/04/2024 in
S.C.No.78/2014 on the file of Addl.Sessions Court-II,Alappuzha,during the
pendency of above Criminal Appeal,so as to secure the ends of justice.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of SRI.G.PRIYADARSAN THAMPI, 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.826 of 2024
               -----------------------------------------------------------
                        Dated this the 23rd 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

23-05-2024 /True Copy/ Assistant Registrar