Suresh Kumar T.K. vs State Of Kerala
2021 Latest Caselaw 7332 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                       CRL.A.No.8 OF 2021

      CRMC 2377/2020 OF ADDITIONAL SESSIONS COURT - V,
                     THIRUVANANTHAPURAM

      CRIME NO.1441/2020 OF Peroorkada Police Station,
                     Thiruvananthapuram

APPELLANT/S:

               SURESH KUMAR T.K., AGED 58 YEARS
               S/O.K.KRISHNA PILLAI, HOUSE NO.12, TC
               21/1986/1, SURYAKIRAN, AMBALAMUKKU,
               PEROORKKADA, THIRUVANANTHAPURAM DISTRICT.

               BY ADV. SRI.LATHEESH SEBASTIAN

RESPONDENT/S:

      1        STATE OF KERALA, REPRESENTED BY THE PUBLIC
               PROSECUTOR,HIGH COURT OF KERALA,ERNAKULAM- 031.

      2        ASSISTANT COMMISSIONER OF POLICE,CANTONMENT
               POLICE STATION, THIRUVANANTHAPURAM DISTRICT-
               001.

      3        STATION HOUSE OFFICER,
               PEROORKKADA POLICE STATION, THIRUVANANTHAPURAM
               DISTRICT-695 005.

      4        XXXX
               XXXX
               R1-3 BY SMT.AMBIKA DEVI S, SPL.GP ATROCITIES
               AGAINST WOMEN AND CHILDREN AND WELFARE OF W&C
               R4 BY ADV. SRI.SABU S.KALLARAMOOLA

OTHER PRESENT:

               SRI. K. B. UDAYAKUMAR, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Case No. CRL.A.No.8   OF 2021
                                 -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Dismissed as withdrawn.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.

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