Manoj G vs State Of Kerala
2024 Latest Caselaw 28129 Ker

Kerala High Court

Manoj G vs State Of Kerala on 24 September, 2024

Author: K.Babu

Bench: K. Babu

CRL.A.No. 1652 of 2024

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                                                       2024:KER:70926

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE K. BABU

    TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946

                         CRL.A NO. 1652 OF 2024

    CRIME NO.596/2024 OF POOCHAKKAL POLICE STATION, ALAPPUZHA

         AGAINST THE ORDER/JUDGMENT DATED 25.07.2024 IN CRMC NO.263

OF 2024 OF DISTRICT & SESSIONS COURT, ALAPPUZHA


APPELLANTS/PETITIONERS/ACCUSED 4 TO 6:

     1       MANOJ G.
             AGED 47 YEARS
             S/O. GOPAL, KOZHAPPALLI LEKSHAMVEEDU, THYKATTUSSERY
             P.O., CHERTHALA TALUK, ALAPPUZHA, PIN - 688528

     2       RAJIMOL
             AGED 42 YEARS
             W/O. MANOJ G, KOZHAPPALLI LEKSHAMVEEDU, THYKATTUSSERY
             P.O., CHERTHALA TALUK, ALAPPUZHA, PIN - 688528

     3       ABY M.
             AGED 19 YEARS
             S/O. MANOJ G., KOZHAPPALLI LEKSHAMVEEDU, THYKATTUSSERY
             P.O., CHERTHALA TALUK, ALAPPUZHA, PIN - 688528


             BY ADVS.
             T.KABIL CHANDRAN
             R.ANJALI
             ANJANA ARUN
 CRL.A.No. 1652 of 2024

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                                                             2024:KER:70926


RESPONDENTS/RESPONDENTS/COMPLAINANT&DEFACTO COMPLAINANT:

     1       STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
             PIN - 682031

     2       THE STATION HOUSE OFFICER
             POOCHAKKAL POLICE STATION, POOCHAKKAL P.O., CHERTHALA,
             PIN - 688526

     3       NILAV
             AGED 19 YEARS
             D/O. A.M. MINI, ANCHUPURAIKKAL, THYKATTUSSERY P.O.,
             CHERTHALA TALUK, ALAPPUZHA, PIN - 688528


             BY ADVS.
             ANANTHAPADMANABHAN S.
             AISWARYA JAYAPAL(K/001566/2023)- R3

             SRI.G.SUDHEER, PP - R1 AND R2


      THIS   CRIMINAL    APPEAL   HAVING   COME   UP   FOR    ADMISSION   ON
24.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A.No. 1652 of 2024

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                                                   2024:KER:70926

                          K.BABU.,J
               ---------------------
                    CRL.A.No.1652 of 2024
           ---------------------------
           Dated this the 24th day of September, 2024

                          JUDGMENT

The learned Public Prosecutor submitted that the

Police have no intention to arrest the appellants (accused

Nos.4 to 6).

The said submission is recorded. Therefore, this

Criminal Appeal stands closed with liberty to the appellants

to approach the Special Court for seeking regular bail.

Sd/-

K.BABU JUDGE bng

2024:KER:70926

PETITIONER ANNEXURES

ANNEXURE A1 A FREE COPY OF THE ORDER PASSED BY THE SPECIAL JUDGE UNDER THE SCHEDULED CASTES AND SCHEDULED TRIBES (PREVENTION OF ATROCITIES) ACT (SESSIONS JUDGE), ALAPPUZHA DATED 25.07.2024 IN CRL. M.C. NO. 263/2024

ANNEXURE A2 A TRUE COPY OF THE FIR NO. 596/2024 OF POOCHAKKAL POLICE STATION ALONG WITH THE FIRST INFORMATION STATEMENT