Pradeep K vs State Of Kerala
2021 Latest Caselaw 628 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.739 OF 2020

  AGAINST THE ORDER/JUDGMENT IN CRMP 448/2020 DATED 27-08-
2020 OF SPECIAL COURT-TRIAL OF OFFENCE UNDER SC/ST(POA) ACT
                 1989, MANNARKKAD, PALAKKAD

    CRIME NO.204/2020 OF Agali Police Station, Palakkad

APPELLANT/S:

      1        PRADEEP K.,
               AGED 30 YEARS,
               S/O. JAYAPRAKASHAN KORAKKANPALATH,
               KAINIKODE, THENKARA, MANNARKKAD,
               PALAKKAD DISTRICT 678 583.

      2        SADHEESH @ SATHEESH BABU,
               AGED 25 YEARS
               S/O. SHANMUGHAN, NARASIMUKKU,
               AGALI, MANNARKKAD, PALAKKAD 678 581.

               BY ADVS.
               SRI.SAJAN VARGHEESE K.
               SRI.LIJU. M.P

RESPONDENT/S:

      1        STATE OF KERALA,
               REP. BY THE PUBLIC PROSECUTOR,
               HIGH COURT OF KERALA, ERNAKULAM 682 035.

      2        LEKSHMI N.R.,
               AGED 43 YEARS,
               D/O. RAMAN, NARASSIMUKKU,
               AGALI, PALAKKAD 678 581.

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.Appeal No.739 of 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Dismissed as withdrawn.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

meantime. If the appellants surrender before

the Investigating Officer 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 application for

bail in advance to the learned Special Crl.Appeal No.739 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 production itself.

sd/-

B. SUDHEENDRA KUMAR, JUDGE STK