M. C. Thankappan vs State Of Kerala
2021 Latest Caselaw 8357 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

                      CRL.A.No.101 OF 2021

AGAINST THE ORDER/JUDGMENT IN CRMP 41/2021 DATED 04-02-2021
    OF ADDITIONAL SESSIONS COURT (SPECIAL COURT-TRIAL OF
        OFFENCE UNDER SC/ST(POA)ACT1989), MANNARKKAD

   CRIME NO.9/2021 OF Malampuzha Police Station, Palakkad


APPELLANT/S:

               M. C. THANKAPPAN,
               AGED 63 YEARS,
               S/O. CHAMIYAR, MOOTHAN VEEDU,
               KULAPARATI, MALAMPUZHA, PALAKKAD.

               BY ADV. SRI.V.A.JOHNSON (VARIKKAPPALLIL)

RESPONDENT/S:

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

      2        SURESH,
               AGED 38 YEARS,
               S/O. RAJAN, VELLEZHUTHANPOTTA,
               THEKKEMALAMPUZHA P. O., PALAKKAD - 678005.

               R2 BY ADV. SHRI.SASI M.R.

OTHER PRESENT:

               SRI. K. B. UDAYAKUMAR, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
12.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.Appeal No.101 of 2021


                                     -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Dismissed as withdrawn.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 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 application for Crl.Appeal No.101 of 2021

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