Roopesh vs State Of Kerala
2021 Latest Caselaw 1543 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                      CRL.A.No.881 OF 2020

  AGAINST THE ORDER/JUDGMENT IN CRMC 1104/2020 OF SESSIONS
                      COURT, KOZHIKODE

    CRIME NO.1044/2020 OF PANTHEERANKAVU POLICE STATION,
                          KOZHIKODE


APPELLANT/S:

      1        ROOPESH,
               AGED 28 YEARS,
               S/O. RAMADASAN, MUKKATH HOUSE,
               OLAVANNA P.O., KOZHIKODE-673 019.

      2        ROOPAK,
               AGED 26 YEARS,
               S/O. RAMADASAN, MUKKATH HOUSE,
               OLAVANNA P.O., KOZHIKODE-673 019.

      3        PRASOON,
               AGED 50 YEARS,
               S/O. KUTTAI, THUVVASERY HOUSE,
               NOONJIYIL MEETHAL, OLAVANNA,
               KOZHIKODE-673 019.

      4        USHA,
               AGED 42 YEARS,
               W/O. PRASOON, THUVVASERY HOUSE,
               NOONJIYIL MEETHAL, OLAVANNA,
               KOZHIKODE-673 019.

      5        MIDHUN,
               AGED 19 YEARS,
               S/O. PRASOON, THUVVASERY HOUSE,
               NOONJIYIL MEETHAL, OLAVANNA,
               KOZHIKODE-673 019.

               BY ADVS.
               SRI.R.SUDHISH
               SMT.M.MANJU
               SHRI.PRASHANTH KUMAR G.C.
 Crl.Appeal No.881 of 2020


                                        -2-




RESPONDENT/S:

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

        2       ADDL.R2 SUJISHA,
                W/O DHANEEDH, NOOJHIYIL MEETHAL (H),
                OLAVANNA, KOZHIKODE-673019.

                ADDL.R2 IS IMPLEADED AS PER ORDER DATED
                19.11.2020 IN CRL.MA 1/2020.

                R2   BY     ADV.   SRI.S.RAJEEV
                R2   BY     ADV.   SRI.K.K.DHEERENDRAKRISHNAN
                R2   BY     ADV.   SRI.V.VINAY
                R2   BY     ADV.   SRI.K.ANAND (A-1921)

OTHER PRESENT:

                SMT.S.L.SYLAJA,PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.Appeal No.881 of 2020


                                        -3-



                                  JUDGMENT

Dismissed as withdrawn.

However, the appellants are directed to

surrender before the Investigating Officer

concerned 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 Crl.Appeal No.881 of 2020

learned Special 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