Chandran vs State Of Kerala
2021 Latest Caselaw 625 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                      CRL.A.No.911 OF 2020

  AGAINST THE ORDER/JUDGMENT IN CRMC 1157/2020 OF DISTRICT
             COURT & SESSIONS COURT, KOZHIKODE

  CRIME NO.926/2020 OF Vadakara Police Station, Kozhikode


APPELLANT/S:

               CHANDRAN,
               AGED 60 YEARS,
               S/O. CHATHU, VALAYALATH THAZHE KUNIYIL HOUSE,
               NADAKKUTHAZHE POST, NUT STREET VATAKARA TALUK,
               KOZHIKODE DISTRICT, KERALA 673 523.

               BY ADV. SMT.K.LASITHA

RESPONDENT/S:

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

      2        KRISHNAJA,
               AGED 26 YEARS,
               W/o. RAKESH,
               RESIDING AT SREENANDANAM HOUSE,
               NADAKKUTHAZHE POST, KOZHIKODE DISTRICT,
               KERALA 673 104.


OTHER PRESENT:

               SMT. M.K.PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CRL.A.No.911 OF 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Dismissed as withdrawn.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

meantime. If the appellant surrenders before

the Investigating Officer 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 application for

bail in advance to the learned Special CRL.A.No.911 OF 2020

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