Jonson vs State Of Kerala
2021 Latest Caselaw 9363 Ker

            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.142 OF 2021

     AGAINST THE ORDER/JUDGMENT IN CRMC 266/2021 DATED
          08-02-2021 OF SESSIONS COURT, ERNAKULAM

   CRIME NO.40/2021 OF Kodanad Police Station, Ernakulam

APPELLANT/S:
               JONSON,
               AGED 32 YEARS,
               S/O. JOSE, PRAPPURAM HOUSE, ELAMBAKAPPILLY,
               VENGOOR WEST VILLAGE, KODANADU.
               BY ADVS.
               SRI.K.S.ARUN KUMAR
               SRI.JUSTINE JACOB
               SMT.BINDU MOHAN
               SMT.AMRUTHA P S
               SMT.AMRUTHA K P

RESPONDENT/S:
      1     STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM - 682031.

      2        SUB INSPECTOR OF POLICE,
               KODANADU POLICE STATION,
               ERNAKULAM DISTRICT, PIN - 683544.

      3        JITHU SIVAN,
               AGED 23 YEARS,
               S/O. SIVAN, PATHIYAPPARAMBIL HOUSE,
               NEAR ELAMBAKAPILY POST OFFICE,
               VENGOOR WEST VILLAGE, KODANADU,
               ERNAKULAM DISTRICT, PIN - 683544.

               R3 BY ADV. SMT.M.J.SAJITHA

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.142 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Dismissed as withdrawn.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, Crl.Appeal No.142 of 2021

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