Kerala High Court
Rajesh K.V. vs State Of Kerala on 19 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942
CRL.A.No.499 OF 2020
AGAINST THE ORDER/JUDGMENT IN CRMC 539/2020 DATED
02-06-2020 OF SESSIONS COURT, ERNAKULAM
CRIME NO.238/2020 OF Perumbavoor Police Station, Ernakulam
APPELLANT/S:
1 RAJESH K.V., AGED 37 YEARS,
S/O.VELAYUDHAN,KARIKKAL HOUSE, WEST VENGOLA PO,
PERUMBAVOOR, ERNAKULAM DISTRICT, PIN-683556.
2 JITHIN SURENDRAN, AGED 25 YEARS,
S/O. SURENDRAN, CHERIYEL HOUSE,
WEST VENGOLA P O, PERUMBAVOOR, ERNAKULAM
DISTRICT, PIN-683556.
3 DIVESH M V., AGED 26 YEARS,
S/O. VELAPPAN, METHANATHUPARAMBIL HOUSE,
WEST VENGOLA P O, PERUMBAVOOR,
ERNAKULAM DISTRICT, PIN-683556.
4 ANEESH M K,
AGED 31 YEARS,
S/O. KUNJUKURUMBAN, METHANATUPARAMBIL HOUSE,
WEST VENGOLA P O, PERUMBAVOOR,
ERNAKULAM DISTRICT, PIN-683556.
5 MUNEER E., AGED 27 YEARS,
S/O. ABDHU, ERUMBALASSERI HOUSE, MANNARKADU,
PALAKKAD DISTRICT.PIN-678593.
6 JIBIN PRAKASH, AGED 24 YEARS,
S/O. PRAKASH, CHAYATT HOUSE,
WEST VENGOLA P O, PERUMBAVOOR,
ERNAKULAM DISTRICT, PIN-683556.
7 BIBIN C. P., AGED 34 YEARS,
S/O. PRAKASH, CHAYATT HOUSE, WEST VENGOLA P O,
PERUMBAVOOR, ERNAKULAM DISTRICT, PIN-683556.
Crl.Appeal No.499 of 2020
-2-
8 ANOOP P. S., AGED 26 YEARS,
S/O.SIVAN, PARAKKAPADY HOUSE, WEST VENGOLA P O,
PERUMBAVOOR, ERNAKULAM DISTRICT, PIN-683556.
9 BONY ELDHOSE, AGED 22 YEARS,
S/O.ELDHOSE, NARANGATHOTTATHIL HOUSE,
WEST VENGOLA P O, PERUMBAVOOR, ERNAKULAM
DISTRICT, PIN-683556.
10 AKHIL RAMACHANDRAN, AGED 25 YEARS,
S/O. RAMACHANDRAN, CHERIYELIPPADY HOUSE,
WEST VENGOLA P O, PERUMBAVOOR,
ERNAKULAM DISTRICT, PIN-683556.
BY ADVS.
SRI.K.S.ARUN KUMAR
SRI.JUSTINE JACOB
RAJEE P MATHEWS
SMT.AMRUTHA P S
SMT.AMRUTHA K P
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
2 SUB INSPECTOR OF POLICE,
PERUMBAVOOR, ERNAKULAM DISTRICT.
3 SIDHARDH, S/O M.C.APPU, AGED 17 YEARS,
METHANATHU PARAMBIL HOUSE, VENGOLA,
PERUMBAVOOR, ERNAKULAM- 683 556
OTHER PRESENT:
SMT. M.K.PUSHPALATHA, SR.PP
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.Appeal No.499 of 2020
-3-
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Dismissed as withdrawn.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,
Crl.Appeal No.499 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
production itself.
Sd/-
B. SUDHEENDRA KUMAR,
JUDGE
STK
