Maneesh K.M vs State Of Kerala
2024 Latest Caselaw 29977 Ker

Kerala High Court

Maneesh K.M vs State Of Kerala on 22 October, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MRS. JUSTICE C.S. SUDHA
          Tuesday, the 22nd day of October 2024 / 30th Aswina, 1946
                CRL.M.APPL.NO.1/2024 IN CRL.A NO.1765 OF 2023
            SC 450/2020 OF I ADDITIONAL SESSIONS COURT, THRISSUR
APPLICANT/APPELLANT:

     MANEESH K.M., AGED 22 YEARS, S/O MANIKANDAN, NANNAT KALAM HOUSE,
     KALLAMPARAMBU DESOM, VADAKKETHARA VILLAGE, PIN - 680587.

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 execution of the sentence order
passed in S.C.450/2020 by the 1st Additional Sessions Court, Thrissur
(Special Court for trial of POCSO offences), by judgment dated 29.12.2022,
for a period of two months.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.N.K.SHYJU, GIREESH PANKAJAKSHAN,
ANANYA M., VISHNU MOHAN, SAHLA NECHIYIL, Advocates for the petitioner and
of the PUBLIC PROSECUTOR for the respondent, the court passed the
following:




                                                                      P.T.O.
                                 C.S.SUDHA, J.
           --------------------------------------------------------------
                         Crl.M.Appl. No.1 of 2024
                                        in
                        Crl. Appeal No.1765 of 2023
                                        &
                        Crl. Appeal No.1765 of 2023
          ---------------------------------------------------------------
                 Dated this the 22nd day of October 2024


                                  ORDER

This is an applicaiton filed by the applicant/accused to grant him

interim bail for a period of two months as his sister's marriage is to be

solemnized on 30/10/2024. The learned Public Prosecutor on

instrucitons submits that the ground stated in the applicaiton is genuine.

2. Heard both sides.

3. In the interest of justice, interim bail starting from

28/10/2024 is granted for a period of one week which is till 04/11/2024

subject to the following conditions:-

i) The applicant/accused shall be released on bail on

executing a bond for ₹50,000/- (Rupees fifty thousand

in

&

only) with two solvent sureties each for the like sum

to the satisfaction of the trial court;

ii) He shall not commit any offence(s) while on

bail;

iii) The applicant/accused shall not in any way

contact or attempt to contact the victim or her

family member(s) in any manner.

iv) He shall surrender before the authority

concerned on 05/11/2024 by 05:30 p.m.

v) It is also made clear that if any of the conditions

are violated, the bail shall stand cancelled.

Post on 21/11/2024.

SD/-

C.S.SUDHA JUDGE ak

22-10-2024 /True Copy/ Assistant Registrar