Chandran vs State Of Kerala

Citation : 2021 Latest Caselaw 258 Ker
Judgement Date : 5 January, 2021

Kerala High Court
Chandran vs State Of Kerala on 5 January, 2021
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                      CRL.A.No.936 OF 2020

 AGAINST THE ORDER/JUDGMENT IN CRMC 1028/2020 OF       SESSIONS
                      COURT,KOZHIKODE

  CRIME NO.722/2020 OF Perambra Police Station , Kozhikode


APPELLANT/S:

      1        CHANDRAN, AGED 45 YEARS, S/O.PACHER, MOTTAM
               THARAMMAL (H), KARUVANNUR POST, NADUVANNUR,
               KOYILANDY-673614.

      2        SASI,AGED 35 YEARS,S/O.KUNHIRAMAN, AMMOKUM
               CHALIL (H), KARUVANNUR POST, NADUVANNUR,
               KOYILANDY-673614.

               BY ADVS.
               SRI.K.S.ARUN KUMAR
               SRI.JUSTINE JACOB
               SMT.BINDU MOHAN
               SMT.AMRUTHA P S
               SMT.AMRUTHA K P

RESPONDENT/S:

      1        STATE OF KERALA, REPRESENTED BY PUBLIC
               PROSECUTOR, HIGH COURT, ERNAKULAM-682031.

      2        SUB INSPECTOR OF POLICE,PERMBRA POLICE STATION,
               KOZHIKODE DISTRICT-673525.
      3        MIDHUN,AGED 28 YEARS,S/O.RAGHAVAN, AMMOPPUM
               CHALIL (H), KARUVANNU P.O., PERAMBRA,
               KOZHIKODE-673525.

OTHER PRESENT:

               SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Case No. Crl.A 936/2020


                                -2-


                           JUDGMENT

Dismissed as withdrawn.

However, the appellants are directed to surrender before the Investigating Officer within ten days, if not arrested in the mean time. If the appellants surrender before the Investigating Officer within ten days as directed above, the Investigating Officer shall produce the appellants before the Jurisdictional court on the same day after interrogation and due intimation to the victim. If the appellants file any application for regular bail on their production before the Jurisdictional Court, after giving copy of the bail application in advance to the learned special Public Prosecutor concerned, to enable the learned special Public Prosecutor to inform the victim as provided under Section 15A(3) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, the court concerned shall consider and dispose of the application for regular bail, in accordance with law, as expeditiously as possible, preferably on the date of production itself.

Sd/- B. SUDHEENDRA KUMAR, JUDGE.

dl/