Xxxxxx vs State Of Kerala
2024 Latest Caselaw 14713 Ker

Kerala High Court

Xxxxxx vs State Of Kerala on 31 May, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Friday, the 31st day of May 2024 / 10th Jyaishta, 1946
                CRL.M.APPL.NO.1/2024 IN CRL.A.NO.924 OF 2024
            SC 1681/2022 OF FAST TRACK SPECIAL COURT, KATTAKADA
APPELLANT/ACCUSED:

     XXX

RESPONDENT/COMPLAINANT:

     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 upon the petitioner
by judgment dated 16th day of May, 2024 in S.C.1681/2022 Fast Track
Special Court, Kattakada, Thiruvananthapuram, of the above Criminal
Appeal.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.G.RANJU MOHAN, M.SANTHI, PYARIN B.
KURUVITHADAM, THEERTHA NAIR A.P., SREEHARI M.B., DEV NATH A., 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.924 of 2024
              ------------------------------------------------------
                    Dated this the 31st day of May, 2024


                                      ORDER

Admit.

Heard the learned counsel for the petitioner and the

learned Public Prosecutor.

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

PV

31-05-2024 /True Copy/ Assistant Registrar