Pareeth vs State Of Kerala
2021 Latest Caselaw 8402 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.121 OF 2021

AGAINST THE ORDER/JUDGMENT IN CRMP 69/2021 DATED 08-02-2021
OF SPECIAL COURT-TRIAL OF OFFENCE UNDER SC/ST(POA)ACT 1989,
                        MANNARKKAD

    CRIME NO.359/2020 OF Agali Police Station, Palakkad

APPELLANT/S:
      1      PAREETH, AGED 63 YEARS,
             S/O. MUHAMMED, KUNNATHODI HOUSE, THAVALAM P.
             O., MANNARKKAD, PALAKKAD, PIN - 678 582.

      2       AYISHA, AGED 50 YEARS,
              W/O. PAREETH, KUNNATHODI HOUSE, THAVALAM P. O.,
              MANNARKKAD, PALAKKAD, PIN - 678 582.

      3       MUHAMMED RAFI, AGED 25 YEARS,
              S/O. PAREETH, KUNNATHODI HOUSE, THAVALAM P. O.,
              MANNARKKAD, PALAKKAD, PIN - 678 582.

      4       MUHAMMED SHAFI, AGED 19 YEARS,
              S/O. PAREETH, KUNNATHODI HOUSE, THAVALAM P. O.,
              MANNARKKAD, PALAKKAD, PIN - 678 582.
              BY ADVS.
              SRI.K.M.FAISAL (KALAMASSERY)
              SMT.K.R.RENJU
              SMT.STIYA SIVAN

RESPONDENT/S:
      1     STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, PIN - 682 031.

      2       ANANDAN,SC COLONY, THAVALAM,
              AGALI, PALAKKAD, PIN - 678 582.

OTHER PRESENT:
            SMT. M.K.PUSHPALATHA, 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.121 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Dismissed as withdrawn.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.121 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