Upendra Prasad @ Upendran vs State Of Kerala
2021 Latest Caselaw 1722 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                      CRL.A.No.976 OF 2020

          CRMC 2376/2020 OF SESSIONS COURT, ERNAKULAM

CRIME NO.755/2020 OF Vadakkekara Police Station , Ernakulam

APPELLANT/S:

      1        UPENDRA PRASAD @ UPENDRAN, AGED 66 YEARS
               S/O.BALAN, CHULLIKKATTIL HOUSE, NEEDUR KARA,
               VADAKKEKKARA VILLAGE, NORTH PARAVUR TALUK, PIN-
               683 522

      2        XAVIER,AGED 50 YEARS
               PONNUMPURAKKAL HOUSE, PONEKKARA, ELAMAKKARA,
               ELAMAKKARA P.O, PIN-682 026.

               BY ADV. SRI.MANSOOR.B.H.

RESPONDENT/S:

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

      2        DEPUTY SUPERINTENDENT OF POLICE,
               ALUVA 683 101.

      3        RANGAN,S/O. CHANDRAN, PADATHERIL HOUSE, MANNAM,
               N. PARAVUR, 683 520.

      4        BIBIN C.C.,S/O. GOPI, PADATHGEERI HOUSE, MANNAM
               P.O, ERNAKULAM DISTRICT-683 520

               R3-4 BY ADV. SRI.K.V.SABU

OTHER PRESENT:

               SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Case No. Crl.A 976/2020


                                -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Dismissed as withdrawn.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/