Kerala High Court
Suku S vs State Of Kerala on 25 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942
CRL.A.No.53 OF 2021
AGAINST THE ORDER/JUDGMENT IN CRMC 1148/2020 OF DISTRICT COURT&
SESSIONS COURT,THODUPUZHA
CRIME NO.760/2020 OF Peerumedu Police Station , Idukki
APPELLANT/PETITIONER/ACCUSED NO.2:
SUKU S.
AGED 34 YEARS, S/O. SUBAN,
MULLACKAL HOUSE, THEKKADY, KUMILY,
IDUKKI DISTRICT 685 509
BY ADVS.
SRI.JOSE PALLATTUKARAN
SMT.SANJANA RACHEL JOSE
RESPONDENTS/RESPONDENTS/STATE & DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031
2 RAJANI BABU,
AGED 40 YEARS
W/O. BABU, KANNIKULANGARA VEETTIL HOUSE
THOTTA PURAKKAL BAAGHAM, THEKKADY KARA,
KUMILY VILLAGE, IDUKKI DISTRICT 685 509
R2 BY ADV. SRI.G.HARIHARAN
R2 BY ADV. SRI.SHINE VARGHESE
R2 BY ADV. SRI.PRAVEEN.H.
R2 BY ADV. SMT.K.S.SMITHA
R2 BY ADV. SRI.V.R.SANJEEV KUMAR
SMT. M. K. PUSHPALATHA, SR.PUBLIC PROSECUTOR
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 25.02.2021,
ALONG WITH CRL.A.54/2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
CRL.A.NoS.53 and 54 OF 2021
-2-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942
CRL.A.No.54 OF 2021
AGAINST THE ORDER/JUDGMENT IN CRMC 1175/2020 OF DISTRICT
COURT& SESSIONS COURT,THODUPUZHA
CRIME NO.760/2020 OF Peerumedu Police Station, Idukki
APPELLANT/PETITIONER/ACCUSED NO.1:
SANTHOSH KUMAR
AGED 35 YEARS, S/O DAMODARAN,
GATEINGAL HOUSE, THEKKADY KARA,
KUMILY VILLAGE, IDUKKI DISTRICT-685 509.
BY ADVS.
SRI.JOSE PALLATTUKARAN
SMT.SANJANA RACHEL JOSE
RESPONDENTS/RESPONDENTS/STATE & DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
2 RAJANI BABU,
AGED 40 YEARS, W/O BABU, KANNIKULANGARA VEETIL
HOUSE, THOTTA PURAKKAL BAAGHAM, THEKKADY KARA,
KUMILY VILLAGE, IDUKKI DISRICT-685 509.
R2 BY ADV. SRI.G.HARIHARAN
R2 BY ADV. SRI.SHINE VARGHESE
R2 BY ADV. SRI.PRAVEEN.H.
R2 BY ADV. SMT.K.S.SMITHA
R2 BY ADV. SRI.V.R.SANJEEV KUMAR
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
25.02.2021, ALONG WITH CRL.A.53/2021, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
CRL.A.NoS.53 and 54 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Dismissed as withdrawn.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 Public Prosecutor concerned, to enable the
learned Special Public Prosecutor to inform the victim as
CRL.A.NoS.53 and 54 OF 2021
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 of itself.
Sd/-
B.SUDHEENDRA KUMAR
JUDGE
nkr/25.02.2021
