Harikrishnan vs State Of Kerala
2021 Latest Caselaw 7357 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.887 OF 2020

   CRMC 164/2020 OF SPECIAL COURT FOR SC/ST (PREVENTION OF
                 ATTROCITIES, KOTTARAKKARA

 CRIME NO.82/2020 OF CHAVARA THEKKUMBHAGOM POLICE STATION,
                           KOLLAM


APPELLANT/S:

               HARIKRISHNAN
               AGED 22 YEARS
               S/O. KRISHNAPRASAD, CHANDANAPPALLY,
               VADAKKUMBHAGOM MURI, THEKKUMBHAGOM VILLAGE,
               CHAVARA, KOLLAM DISTRICT PIN 691 583

               BY ADVS.
               SRI.K.SIJU
               SMT.S.SEETHA

RESPONDENT/S:

      1        STATE OF KERALA
               REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
               COURT OF KERALA, ERNAKULAM 31

      2        THE STATION HOUSE OFFICER,
               CHAVARA THEKKUMBHAGOM POLICE STATION, KOLLAM
               DISTRICT, PIN 691 583

      3        XXXX(VICTIM ANONYMITY)
               XXXXX


OTHER PRESENT:

               SMT. M.K. PUSHPALATHA, 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.887   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Dismissed as withdrawn.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/