Sunu P.R vs State Of Kerala
2021 Latest Caselaw 3571 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                          CRL.A.No.902 OF 2020

  AGAINST THE ORDER/JUDGMENT IN CRMC 797/2020 DATED 17-11-
     2020 OF THE DISTRICT & SESSIONS COURT, THRISSUR

  CRIME NO.1302/2019 OF Town East Police Station, Thrissur


APPELLANT/S:

               SUNU P.R,
               AGED 44 YEARS,
               S/O.T.K.RAVEENDRAN, PANACHIKKAL HOUSE,
               KETTEZHETHUM KADAVU ROAD, MARADU P.O.,
               ERNAKULAM DISTRICT, PIN-682 302.

               BY ADV. SRI.DINESH MATHEW J.MURIKAN

RESPONDENT/S:

      1        STATE OF KERALA,
               REPRESENTED BY THE STATION HOUSE OFFICER,
               THRISSUR EAST POLICE STATION,
               THRISSUR DISTRICT,
               THROUGH THE PUBLIC PROSECUTOR,
               HIGH COURT OF KERALA, ERNAKULAM-682 031.

      2        XXX

               R2   BY   ADV.   SRI.SAM ISAAC POTHIYIL
               R2   BY   ADV.   SMT.TINU JOHNSON
               R2   BY   ADV.   SHRI.VISHNU DAS
               R2   BY   ADV.   SRI. SRUTHI DAS
               R2   BY   ADV.   SRI.JOMON P.VARGHESE
               R2   BY   ADV.   SHRI.PHILIP ARUN M.N.

OTHER PRESENT:
            SRI.K. B. UDAYAKUMAR, SPL..PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.Appeal No.902 of 2020


                                     -2-



                                  JUDGMENT

Dismissed as withdrawn.

However, the appellant is directed to

surrender before the Investigating Officer

within ten days, if not arrested in the

meantime. If the appellant surrenders before

the Investigating Officer within ten days,

as directed above, the Investigating Officer

shall produce the appellant before the

Jurisdictional Court on the same day after

interrogation and due intimation to the

victim. If the appellant files any application

for regular bail on his production before the

Jurisdictional Court, after giving copy of

the application for bail in advance to the

learned Special Public Prosecutor concerned, Crl.Appeal No.902 of 2020

to enable the learned Special Public

Prosecutor to inform the victim as provided

under Section 15-A(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 STK