Arun Kumar vs The State Of Kerala
2021 Latest Caselaw 828 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                      CRL.A.No.925 OF 2020

 CRMP 539/2020 OF SPECIAL COURT (ATROCITIES AGAINST SC/ST),
                          MANJERI

 CRIME NO.411/2020 OF Kolathur Police Station , Malappuram


APPELLANT/S:

               ARUN KUMAR, AGED 42 YEARS, S/O PARAMESSWARAN
               NAIR(LATE), KANAKAPALLIYALI HOUSE,
               VENGAD P O, KOLATHUR,
               PERINTHALMANNA TALUK,
               MALAPPURAM.

               BY ADV. SRI.M.R.SASITH

RESPONDENT/S:

      1        THE STATE OF KERALA
               REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
               COURT OF KERALA, ERNAKULAM-682031.

      2        THE STATION HOUSE OFFICER
               KOLATHUR POLICE STATION, MANJERI,
               PIN-676121.

      3        VELAYUDHAN, AGED 58 YEARS
               ELLATH PURRACKLE VEEDU,
               THAZEKKADU VENGADU, MANJERI DISTRICT, PIN-
               679338.

               R3 BY ADV. SHRI.ANEESH K.R
               R3 BY ADV. SMT.C.V.VEENA

OTHER PRESENT:

               SMT. M.K.PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CRL.A.No.925 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Dismissed as withdrawn.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 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 filing of the application itself.

SD/B. SUDHEENDRA KUMAR, JUDGE.

dl/