Manoj vs State Of Kerala
2024 Latest Caselaw 13337 Ker

Kerala High Court

Manoj 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. 854 OF 2024
           SC 1544/2022 OF SPECIAL COURT UNDER POCSO ACT, MANJERI
APPLICANT/APPELLANT/ACCUSED:

     MANOJ, AGED 34 YEARS, S/O. VELAYUDHAN, MUNDAKKANI, PALLIKARAVIL
     HOUSE, MELMURI. AKKAPARAMBA.P.O., MALAPPURAM, PIN - 673641

RESPONDENT/RESPONDENT/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 execution of sentence passed vide
judgment dated 14.05.2024 in S.C No. 1544/2022 passed by the Special Court
for trial of offences under POCSO Act Cases, Manjeri, and be further
pleased to enlarge the applicant on bail, till the disposal of the
Crl.Appeal.
     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/s. K.K.DHEERENDRAKRISHNAN, N.P.ASHA,
ABDUSSAMAD K.K., Advocates for the petitioner, and of the PUBLIC
PROSECUTOR for the respondent, the court passed the following:
                                 P.G. AJITHKUMAR, J.
               -----------------------------------------------------------
                             Crl.Appeal No.854 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 50% of 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