Sadasivan Achari vs State Of Kerala
2021 Latest Caselaw 7979 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.91 OF 2021

 AGAINST THE ORDER/JUDGMENT IN CRMP 128/2021 DATED 25-01-2021 OF
                 SESSIONS COURT, PATHANAMTHITTA

CRIME NO.10/2021 of Perumpetty Police Station,Pathanamthitta

APPELLANT/S:
      1      SADASIVAN ACHARI,
             AGED 50 YEARS
             VECHUPARAMBIL VBEEDU, VALAKUZHI P.O.,
             KARAMALA, EZHUMATTOOR, MALLAPPALLY TALUK,
             PATHANAMTHITTA DISTRICT.

      2       JALAJA,
              AGED 45 YEARS,
              W/O.SADASIVAN ACHARI, VECHUPARAMBIL VEEDU,
              VALAKUZHI P.O., KARAMALA, EZHUMATTOOR,
              MALLAPPALLY TALUK, PATHANAMTHITTA DISTRICT.
              BY ADVS.
              SRI.K.RAMACHANDRAN
              SRI.T.P.PRADEEP
              SMT.MINIKUMARY M.V.
              SHRI.AJAI JOHN

RESPONDENT/S:

      1       STATE OF KERALA,
              REPRESENTED BY THE PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA, ERNAKULAM-682 031.

      2       ANIL.B.,
              S/O.BHASKARAN, PLAVILAKANDATHIL HOUSE,
              VALAKUZHY P.O., KARAMALA, EZHUMATOOR,
              PERUMPETTY, PATHANAMTHITTA DISTRICT,
              PIN-689 544.

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.91 of 2021


                                    -2-




                                 JUDGMENT

Dismissed as withdrawn.

However, the appellants are directed to

surrender before the Investigating Officer

concerned within ten days, if not arrested

in the meantime. If the appellants surrender

before the Investigating Officer 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 Crl.Appeal No.91 of 2021

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 production itself.

Sd/-

B. SUDHEENDRA KUMAR, JUDGE STK