Jerin Joy vs State Of Kerala
2021 Latest Caselaw 5970 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

                       CRL.A.No.43 OF 2021

   AGAINST THE ORDER/JUDGMENT IN CRMP 16/2021 OF SESSIONS
                      COURT, THRISSUR

CRIME NO.1570/2020 OF Irinjalakuda Police Station, Thrissur

APPELLANT/S:

      1        JERIN JOY,
               AGED 24 YEARS,
               S/O. JOY, MANKUZHI HOUSE,
               IRINJALAKUDA VILLAGE,
               IRINJALAKUDA NORTH DESOM,
               MUKUNDAPURAM TALUK, THRISSUR 680 125.

      2        REJIN JOY,
               AGED 22 YEARS,
               S/O. JOY, MANKUZHI HOUSE,
               IRINJALAKUDA VILLAGE,
               IRINJALAKUDA NORTH DESOM,
               MUKUNDAPURAM TALUK, THRISSUR 680 125.

      3        JIBIN,
               AGED 22 YEARS,
               S/O. BAIJU, KORETH HOUSE,
               IRINJALAKUDA VILLAGE, THRISSUR 680 125.

      4        BIBIN,
               AGED 21 YEARS,
               S/O. BAIJU, KORETH HOUSE,
               IRINJALAKUDA VILLAGE, THRISSUR 680 125.

               BY ADVS.
               SRI.VIPIN NARAYAN
               SRI.P.M.RAFIQ
               SRI.M.REVIKRISHNAN
               SMT.SRUTHY N. BHAT
               SRI.V.C.SARATH
               SRI.AJEESH K.SASI
               SMT.POOJA PANKAJ
               SRI.THOMAS J.ANAKKALLUNKAL
 Crl.Appeal No.43 of 2021


                                       -2-


RESPONDENT/S:

        1       STATE OF KERALA,
                REPRESENTED BY PUBLIC PROSECUTOR,
                HIGH COURT OF KERALA, ERNAKULAM 682 031.

        2       PRAVEEN,
                AGED 40 YEARS,
                S/O. NARAYANAN, THAZHATH PARAMBIL HOUSE,
                NEAR INRJALAKUDA KOOTHUPARAMBU WATER AUTHORITY
                PLANT, IRINJALAKUDA VILLAGE, THRISSUR 680 125.

                R2   BY    ADV.   SRI.B.ASHOK SHENOY
                R2   BY    ADV.   SRI.P.S.GIREESH
                R2   BY    ADV.   SRI.RIYAL DEVASSY
                R2   BY    ADV.   SHRI.DR.ABHILASH O.U.
                R2   BY    ADV.   ARJUN R NAIK

OTHER PRESENT:

                SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
18.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.Appeal No.43 of 2021


                                    -3-



                               JUDGMENT

Dismissed as withdrawn.

However, the appellants are directed to

surrender before the Investigating Officer

within ten days, if not arrested in the

meantime. If the appellants surrender before

the Investigating Officer 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 application for

bail in advance to the learned Special Crl.Appeal No.43 of 2021

Public Prosecutor concerned, 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 filing of the

application itself.

sd/-

B. SUDHEENDRA KUMAR, JUDGE STK