Raghavan vs State Of Kerala
2021 Latest Caselaw 239 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                      CRL.A.No.821 OF 2020

   AGAINST THE ORDER/JUDGMENT IN CRMP 485/2020 OF SPECIAL
  COURT FOR SC/ST (PREVENTION OF ATTROCITIES), MANNARKKAD,
                          PALAKKAD

   CRIME NO.348/2020 OF Sreekrishnapuram Police Station,
                          Palakkad

APPELLANT/S:

      1        RAGHAVAN,
               AGED 34 YEARS,
               S/O. APPU, MELMURI HOUSE,
               ATTASSERI, KARIMPUZHA, OTTAPPALAM,
               PALAKKAD - 679513.

      2        ABILASH,
               AGED 20 YEARS,
               S/O. GOPALAN, MELMURI HOUSE,
               ATTASSERI, KARIMPUZHA, OTTAPPALAM,
               PALAKKAD - 679513.

      3        SURA @ LAKSHAMANAN,
               AGED 37 YEARS,
               MELMURI HOUSE, ATTASSERI, KARIMPUZHA,
               OTTAPPALAM, PALAKKAD - 679513.

      4        VINEESH,
               AGED 20 YEARS,
               S/O. RADHAKRISHNAN, MELMURI HOUSE,
               ATTASSERI, KARIMPUZHA, OTTAPPALAM,
               PALAKKAD - 679513.

      5        MANIKANDAN,
               AGED 20 YEARS,
               S/O. AYYAPPAN, MELMURI HOUSE, ATTASSERI,
               KARIMPUZHA, OTTAPPALAM,
               PALAKKAD - 679513.
 Crl.Appeal No.821 of 2020


                                -2-


        6       SUDHEER @ SUJEESH,
                AGED 20 YEARS,
                S/O. DASAN, MELMURI HOUSE, ATTASSERI,
                KARIMPUZHA, OTTAPPALAM,
                PALAKKAD - 679513.


        7       CHANDRAN,
                AGED 50 YEARS, S/O. VELU, MELMURI HOUSE,
                ATTASSERI, KARIMPUZHA, OTTAPPALAM,
                PALAKKAD - 679513.

        8       KRIAHNAN,
                AGED 70 YEARS,
                S/O. SEKHARAN, MELMURI HOUSE,
                ATTASSERI, KARIMPUZHA,
                OTTAPPALAM, PALAKKAD - 679513.

                BY ADV. SRI.VINOD KUMAR.C

RESPONDENT/S:

        1       STATE OF KERALA,
                REPRESENTED BY THE PUBLIC PROSECUTOR,
                HIGH COURT OF KERALA, ERNAKULAM - 682031.

        2       GOPALAKRISHNAN,
                S/O. ARUMUGHAN,
                KIZHAKKEPURAKKAL HOUSE,
                ATTASSERY, SREEKRISHNAPURAM,
                PALAKKAD - 679513.

                R2 BY ADV. SRI.MANSOOR.B.H.

OTHER PRESENT:
            SMT. M.K.PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.Appeal No.821 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 within ten

days, the Investigating Officer shall

interrogate the appellants and thereafter

produce them before the Jurisdictional Court on

the same day after 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.821 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