Mujeeb P.A vs Shibin
2021 Latest Caselaw 8231 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

   WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

                       CRL.A.No.80 OF 2021

  AGAINST THE ORDER/JUDGMENT IN CRMP 51/2021 DATED 29-01-2021 OF
        SPECIAL COURT FOR SC/SCT (POA) ACT CASES, MANJERI

    CRIME NO.3/2021 OF Thenhipalam Police Station , Malappuram


APPELLANT/S/ACCUSED:

      1      MUJEEB P.A.
             AGED 34 YEARS
             S/O.ABDU, PUTHIYATT ARAPPOYIL HOUSE, CHELOOPADAM
             P.O., CHELEMBRA, KONDOTTY TALUK, MALAPPURAM DISTRICT.

      2      SHOUKATHALI P.A.
             AGED 44 YEARS, S/O.MUHAMMED,
             MANNATHODI HOUSE, CHELEMBARA, KONDOTTY TALUK,
             MALAPPURAM DISTRICT.

      3      JAFFAR P.A.
             AGED 34 YEARS, S/O.SAIDALAVI,
             PUTHIYATT ARAPPOYIL HOUSE, CHELLOPADAM,
             CHELEMBRA P.O., KONDOTTY TALUK, MALAPPURAM DISTRICT.

             BY ADV. SRI.SUNNY MATHEW

RESPONDENT/S/DEFACTO COMPLAINANT:

1 SHIBIN S/O.AYYAPPAN, AGED 28 YEARS, CHEENADATH (H), CHELAMBRA P.O., MALAPPURAM DISTRICT - 673 634.

2 THE STATION HOUSE OFFICER THENHIPPALAM POLICE STATION, MALAPPURAM DISTRICT - 673 636.

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

SMT. M. K. PUSHPALATHA, SR.PP THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: CRL.A.No.80 OF 2021

Dismissed as withdrawn.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 very 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

application for bail in advance to the learned Special

Public Prosecutor concerned, to enable the learned

Special Public Prosecutor to inform the victim as CRL.A.No.80 OF 2021

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 RK/10.03.2021