APPAJI Vs. STATE BY NYAMATHI POLICE

JUDGEMENT

(1.) The appellant -accused No.5 is before this Court seeking grant of bail under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SC/ST Act' for short) in Crime No.200 of 2024 of Nyamathi Police Station, registered for the offences punishable under Ss. 61(2), 74, 191(2), 191(3), 329(4), 351(3), 118(1), 115(2), 109(1), 189(4), 103(1), 352, 190 and 62 of Bharatiya Nyaya Sanhita (for short 'the BNS), 2023 and for the offences punishable under Ss. 3(1)(r), 3(1)(s), 3(2)(v), 3(1)(w), 3(2)(v-a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC/ST Act') on the basis of the first information lodged by informant- Chythra.

(2.) Heard Sri.Raju C.N., learned Counsel for the appellant and Sri.Harish Ganapathy, learned High Court Government Pleader for the respondent No.1-State. Perused the materials on record.

(3.) In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: