T. N. GIREESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellants in these appeals are accused Nos. 3 and 4 in Crime No.710 of 2019 of Cheranalloor Police Station, registered for offences punishable under Sections 341, 506 read with 34 of IPC, Section 3(1)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (for short, 'the Act') and Section 120(O) of the Kerala Police Act. The allegation, as discernible from the appeal memorandum and the impugned order is that, since August, 2019 the appellants, along with the other accused, had wrongfully restrained the de facto complainant belonging to the scheduled tribe and had criminally intimidated him and abused him in public view by calling his caste name.

(2.) The appellants and the 2nd accused moved applications for anticipatory bail before the Sessions Court. By the impugned order, the learned Sessions Judge granted anticipatory bail to the 2nd accused, but refused to grant anticipatory bail to the appellants.

(3.) Heard Sri.T.B.Gafoor, learned counsel for the appellants, Sri.C.S.Hrithwik, learned Senior Public Prosecutor and Sri.Anoop V.Nair, learned counsel for the de facto complainant.