Sayeed.K.V. vs State Of Kerala
2021 Latest Caselaw 460 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.855 OF 2020

          CRMC 1072/2020 OF SESSIONS COURT,THALASSERY

APPELLANT/S:

      1        SAYEED.K.V., AGED 34 YEARS
               S/O IBRAHIMKUTTY P.K., KOTTILA VALAPPIL HOUSE,
               KANNAPURAM, THAVAM P.O.CHERUKUNNU, KANNUR
               DISTRICT, PIN-670 301.

      2        KHALID K.V, AGED 55 YEARS
               S/O HUSSAN, KOTTILA VALAPPIL HOUSE, KANNAPURAM,
               THAVAM P.O.CHERUKUNNU, KANNUR DISTRICT,
               PIN-670 301.

               BY ADVS.
               SRI.P.S.BINU
               SRI.ZUBAIR PULIKKOOL

RESPONDENT/S:

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

      2        USHA BABYJOHN,AGED 41 YEARS
               W/O BABYJOHN, PONGADAN HOUSE, VADAKKE BHAGHAM,
               THAVAM P.O.CHERUKUNNU, KANNUR DT, PIN-670 301.


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 855/2020
                                -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Dismissed as withdrawn.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 production itself.

Sd/- B. SUDHEENDRA KUMAR, JUDGE.

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