K.Shajikumar vs State Of Kerala
2021 Latest Caselaw 458 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                      CRL.A.No.1489 OF 2019

           CRMC 2912/2019 DATED 09-12-2019 OF SESSIONS
                    COURT,THIRUVANANTHAPURAM

          CRIME NO.2043/2019 OF Museum Police Station,
                       Thiruvananthapuram

APPELLANT/S:

               K.SHAJIKUMAR,AGED 63 YEARS
               S/O SADASIVAN, 8A, HEERA CENTRAL, PATTOM
               P.O.THIRUVANANTHAPURAM, PIN-695 004.

               BY ADVS.
               SRI.V.G.ARUN (K/795/2004)
               SMT.V.JAYA RAGI
               SRI.R.HARIKRISHNAN (KAMBISSERIL)
               SRI.NEERAJ NARAYAN

RESPONDENT/S:

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

      2        THE SUB INSPECTOR OF POLICE,
               MUSEUM POLICE STATION, THIRUVANANTHAPURAM

      3        G. SURENDRAN,AGED 79 YEARS
               12A, HEERA, CENTRAL, PATTOM
               P.O.THIRUVANANTHAPURAM, PIN-695 004.

               R3 BY ADV. SRI.PIRAPPANCODE V.S.SUDHIR

OTHER PRESENT:

               SMT. M.K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Case No. Crl.A 1489/2019
                                      -2-


                                 JUDGMENT

Dismissed as withdrawn.

However, the appellant is directed to surrender before the Investigating Officer within ten days, if not arrested in the mean time. If the appellant surrenders before the Investigating Officer within ten days as directed above, the Investigating Officer shall produce the appellant before the Jurisdictional court on the same day after interrogation and due intimation to the victim. If the appellant files any application for regular bail on his 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 production itself.

SD/-B. SUDHEENDRA KUMAR, JUDGE.

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