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Judgment
17 paragraphs · 237 wordsShircy V, J
C.M.Appln.No.1/2021
This is a petition filed by the appellant/petitioner for suspension of sentence imposed in Sessions Case No.530 of 2009 on the files of the Fast Track
Special Judge, Kozhikode. This petitioner is accused No.2. He was convicted for 10 years under Section 376 and connected offences along with the
other accused.
The learned counsel for the petitioner has submitted that sentence was suspended by this Court in the connected appeals, filed by all the other
accused.
The learned Public Prosecutor has also submitted that the sentence was suspended in the Crl.Appeals and the appellants in one or two cases were
already granted parole for few months.
Considering the present pandemic situation of our country and the other facts and circumstances involved in this case, I think that an order can be
passed in favour of this petitioner also suspending the sentence for a period of one month from today and thus bail is granted, subject to the following
conditions:
i) Petitioner shall execute a bond for Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties for the like sum to the satisfaction of the trial court.
ii) He shall not intimidate or contact the victim involved in this case.
iii) He shall furnish his residential address before the trial court with contact number, within a week of the date of execution of bond.
Crl.Appeal
Post along with connected cases.