SAJAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been filed under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as 'SC/ST Act' for convenience). The appellant is the 2nd accused in Crime No.1167 of 2021 of Vanchiyoor Police Station, now pending as S.C.1253/2021 before the Special Court under the SC/ST Act. The appellant assails order in Crl.M.P.No.2295/2022 dtd. 3/10/2022, whereby the learned Special Judge dismissed the regular bail application filed by the appellant.

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor. Advocate Sasith, who appeared for the defacto complainant, also was heard.

(3.) In this case, the prosecution alleges commission of offences under Ss. 449, 302 r/w 34 of I.P.C as well as under Sec. 3(2)(v) of the SC/ST Act.