Vishnu Suresh vs Nikhil Chandran
2021 Latest Caselaw 7977 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

                      CRL.A.No.489 OF 2020

  AGAINST THE ORDER/JUDGMENT IN CRMC 620/2020 DATED 14-05-
             2020 OF SESSIONS COURT, ERNAKULAM

 CRIME NO.237/2020 OF Perumbavoor Police Station, Ernakulam


APPELLANT/S:

               VISHNU SURESH,
               AGED 25 YEARS,
               S/O. SURESH C.S, CHEYATTU HOUSE, WEST VENGOLA,
               VALIYAKULAM, ARACKAPEDY, PERUMBAVOOR.

               BY ADV. SRI.R.DIVAKARAN

RESPONDENT/S:

      1        NIKHIL CHANDRAN,
               S/O. CHANDRAN, METHANATHU PARAMBIL VEEDU,
               VENGOLA KARA, ARACKAPPADY VILLAGE,
               PERUMBAVOOR, ERNAKULAM.

      2        STATE OF KERALA,
               REPRESENTED BY THE SUB INSPECTOR OF POLICE,
               PERUMBAVOOR POLICE STATION, REPRESENTED BY
               PUBLIC PROSECUTOR, HONOURABLE HIGH COURT OF
               KERALA, ERNAKULAM-682031.


OTHER PRESENT:

               SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.Appeal No.489 of 2020


                                     -2-




                                   JUDGMENT

Dismissed as withdrawn.

However, the appellant is directed to

surrender before the Investigating Officer

concerned within ten days, if not arrested

in the meantime. If the appellant surrenders

before the Investigating Officer within ten

days, 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, Crl.Appeal No.489 of 2020

after giving copy of the application for

bail in advance to the learned Special

Public Prosecutor concerned, to enable the

learned Special Public Prosecutor to inform

the victim as provided under Section 15-

A(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 STK