AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 222 wordsShircy V., J
Crl.M.A.No.1/2021
The appellant is the accused in S.C.No.530 of 2009 of Fast Track Special Court, Kozhikode. He was sentenced to undergo rigorous imprisonment for
a period of ten years under Section 376 of the IPC as well to pay a fine of Rs.25000/- apart from the sentence imposed under Sections 373 and 506.
On a perusal of the records it is seen that some of the accused in the said sessions case were granted parole by the jail authorities in the wake of
Covid 19 and also as per the recent decision of the Supreme Court in Suo Motu W.P.No.1 of 2020 (2021 (3) KLT 342 (SC). Like that sentence was
suspended with respect to some of the accused and they were granted interim bail for a period of one month on executing a bond of Rs.1,00,000/-. All
the accused persons were convicted in one and same case but parole/interim bail has been granted to some of the accused and that too to different
period. As this appellant is granted interim bail only for a period of one month I think that it can be extended upto 3.9.2021. So there will be uniformity
with regard to the grant of parole/interim bail to all the accused persons in the same case. Therefore, the interim bail granted stands extended till
3.9.2021.