Omana vs State Of Kerala
2021 Latest Caselaw 2499 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                      CRL.A.No.956 OF 2020

       CRMC 2202/2020    OF   SESSIONS COURT, ERNAKULAM

  CRIME NO.807/2020 OF Edathala Police Station , Ernakulam

APPELLANT/S:

      1        OMANA, AGED 51 YEARS, W/O. LATE UNNI,
               VAZHAPPALLY CHIRAYIL, KEEZHAMADUKKARAYILL,
               KEEZHMADHU VILLAGE, ALUVA TALUK, ERNAKULAM
               DISTRICT-683 112
      2        PRASANTH, AGED 28 YEARS, S/O. LATE UNNI,
               VAZHAPPALLY CHIRAYIL, KEEZHAMADUKKARAYIL,
               KEEZHMADU VILLAGE, ALUVA TALUK, ERNAKULAM
               DISTRICT-683 112
      3        JYOTHI LEKSHMI,AGED 24 YEARS
               D/O. LATE UNNI, VAZHAPPALLY CHIRAYIL,
               KEEZHAMADUKKARAYIL, KEEZHMADHU VILLAGE, ALUVA
               TALUK, ERNAKULAM DISTRICT-683 112
               BY ADV. SMT.SHERLY THOMAS

RESPONDENT/S:

      1        STATE OF KERALA,REPRESENTED BY THE PUBLIC
               PROSECUTOR, DISTRICT AND SESSIONS COURT,
               ERNAKULAM.
      2        STATION HOUSE OFFICER,EDATHALA, ERNAKULAM
               DISTRICT.
      3        MRS.GEETHA,W/O. KUMARAN, AGED 45 YEARS,
               KARAKKATTUPARAMBIL HOUSE, KEEZMADUKARAYIL,
               KEEZHMADU VILLAGE, ALUVA TALUK, ERNAKULAM- 112
               R3 BY ADV. SMT.K.K.RAZIA

OTHER PRESENT:

               SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Case No. Crl.A 956/2020
                                -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Dismissed as withdrawn.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/