Muneer vs State Of Kerala
2021 Latest Caselaw 15421 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                        CRL.A NO. 414 OF 2021
 AGAINST THE ORDER/JUDGMENT IN SC 196/2020 OF FAST TRACK SPECIAL
                       COURT, KALPETTA, WAYANAD
APPELLANT/ACCUSED:

            MUNEER,
            AGED 35 YEARS,
            S/O UMMER,XXXXXXXXX.

            BY ADV JESWIN P.VARGHESE



RESPONDENT/COMPLAINANT:

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

            PUBLIC PROSECUTOR SRI.RAMESH CHAND


     THIS   CRIMINAL   APPEAL   HAVING    COME   UP   FOR   ADMISSION   ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 414 OF 2021                      2



                                   JUDGMENT

This appeal is against the dismissal of bail

application in connection with the offence under

Sections 376-AB, 376 (2)(1) of IPC, Sections 6 r/w

5(k) and (m) of POCSO Act and Sections 3(1)(w)(i) and

(ii) and 3(2)(v) of the Scheduled Cast and Scheduled

Tribe (Prevention of Atrocities) Act. Bail

application was dismissed taking into consideration

the gravity of the offence and other attending

circumstances. There is no sufficient reason to

interfere with the said order. But the trial court

reported that the matter can be disposed of within

two months. Hence there will be a direction to that

effect. With that direction, the criminal appeal is

dismissed.

Sd/-

P.SOMARAJAN JUDGE msp