Beena Shaji vs State Of Kerala
2021 Latest Caselaw 5149 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                      CRL.A.No.889 OF 2020

    CRMP 501/2020 OF SPECIAL COURT-TRIAL OF OFFENCE UNDER
               SC/ST(POA)ACT1989, MANNARKKADU

CRIME NO.268/2020 OF MEENAKSHIPURAM POLICE STATION, PALAKKAD

APPELLANT/S:

      1        BEENA SHAJI, AGED 53 YEARS, W/O. SHAJI,
               CHEMMANAMTHODU COLONY, MEENKARA PO,
               MUTHALAMADA, PALAKKAD.
      2        ANILKUMAR, AGED 25 YEARS, S/O. LALDARI SINGH,
               CHEMMANAMTHODU COLONY, MEENKARA P O,
               MUTHALAMADA, PALAKKAD.
      3        RAHNA,AGED 25 YEARS, W/O. ANILKUMAR,
               CHEMMANAMTHODU COLONY, MEENKARA P O,
               MUTHALAMADA, PALAKKAD.
      4        CHINNATHAMBI, AGED 27 YEARS, S/O.NAGARAJ,
               CHEMMANAMTHODU COLONY, MEENKARA P O,
               MUTHALAMADA, PALAKKAD.
      5        CHEMBAN @ RAMESH, AGED 27 YEARS, S/O. KRISHNAN,
               CHEMMANAMTHODU COLONY, MEENKARA P O,
               MUTHALAMADA, PALAKKAD.
               BY ADV. SRI.V.A.JOHNSON (VARIKKAPPALLIL)

RESPONDENT/S:

      1        STATE OF KERALA, REPRESENTED BY PUBLIC
               PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM -
               682031.
      2        MANJU, AGED 20 YEARS, D/O. MARIMUTHU,
               CHEMMANAMTHODU COLONY, MEENKARA P.O,
               MEENAKSHIPURAM, PALAKKAD - 678533.

OTHER PRESENT:

               SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Case No. Crl.A 889/2020
                                -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Dismissed as withdrawn.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 filing of the application itself. sd B. SUDHEENDRA KUMAR, JUDGE.

dl/