Krishnan vs State Of Kerala
2021 Latest Caselaw 10007 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                       CRL.A.No.17 OF 2021

    CRMP 588/2020 OF SPECIAL COURT-TRIAL OF OFFENCE UNDER
               SC/ST(POA)ACT 1989, MANNARKKAD

   CRIME NO.381/2020 OF Sreekrishnapuram Police Station,
                          Palakkad

APPELLANT/S:

      1        KRISHNAN, AGED 70 YEARS,S/O. SEKHARAN,
               MELMURI(H) ATTASSERI, KARIMPUZHA, OTTAPALAM,
               PALAKKAD 679 513
      2        RAGHAVAN,AGED 34 YEARS,S/O. APPU, MELMURI(H)
               ATTASSERI,KARIMPUZHA,OTTAPALAM,PALAKKAD 679 513
      3        ABILASH,AGED 20 YEARS,S/O. GOPALAN, MELMURI(H)
               ATTASSERI,KARIMPUZHA,OTTAPALAM,PALAKKAD 679 513
      4        SUJEESH,AGED 20 YEARS,S/O.DASAN,MELMURI(H)
               ATTASSERI,KARIMPUZHA, OTTAPALAM, PALAKKAD 679 513
      5        VINEESH,AGED 20 YEARS,S/O. RADHAKRISHNAN,
               MELMURI(H) ATTASSERI, KARIMPUZHA, OTTAPALAM,
               PALAKKAD 679 513
      6        MANIKANDAN,AGED 30 YEARS,
               S/O. AYYAPPAN, MELMURI(H) ATTASSERI,
               KARIMPUZHA, OTTAPALAM, PALAKKAD 679 513
               BY ADV. SRI.VINOD KUMAR.C

RESPONDENT/S:

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

      2        RADHAKRISHNAN,S/O.ARUMUGHAN KIZHAKKEPURAKKAL
               HOUSE,ATTASSERY,SREEKRISHNAPURAM,PALAKKAD 679 513

OTHER PRESENT:
            SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Case No.CRL.A.No.17   OF 2021
                                -2-


                            JUDGMENT

Dismissed as withdrawn.

However, the appellants are directed to surrender before the Investigating Officer within 12 working 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 filing of the application itself.

          Sd/-    B. SUDHEENDRA KUMAR, JUDGE.
dl/