Jayanandhan P G vs State Of Kerala
2021 Latest Caselaw 459 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.827 OF 2020

 CRMC 939/2020 DATED 30-09-2020 OF     SESSIONS COURT,THRISSUR

 CRIME NO.130/2020 OF Mathilakom Police Station , Thrissur


APPELLANT/S:

               JAYANANDHAN P G
               AGED 48 YEARS
               S/O. GOPALAN .P.V., PARAPARAMBIL HOUSE,
               PANANGAD P.O., SREENARAYANAPURAM VILLAGE,
               KODUNGALLUR , THRISSUR

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

RESPONDENT/S:

      1        STATE OF KERALA
               REP BY THE PUBLIC PROSECUTOR, HIGH COURT OF
               KERALA, ERNAKULAM-682 031, (CRIME NO.130/2020
               OF MATHILAKAM POLICE STATION, THRISSUR
               DISTRICT)

      2        OMANA
               W/O. VISHWAMBHARAN, PUNNAYIL HOUSE,
               THAMARAKULAM, S.N.PURAM, MATHILAKAM, THRISSUR
               DISTRICT-680 685


OTHER PRESENT:

               SMT. S. L. SYLAJA,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 827/2020


                                     -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Dismissed as withdrawn.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.

dl/