SIVADASAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (hereinafter referred to as 'the SC/ST (POA) Act, 2015') by the appellant, who is the accused in crime No.425 of 2022 of Nenmara Police Station, challenging dismissal of anticipatory bail filed by the appellant before the Special Court vide order dtd. 23/8/2022 in Crl.M.P.No. 753/2022.

(2.) Heard the learned counsel for the appellant as well as the learned Public Prosecutor.

(3.) In this case, the prosecution allegation in a nutshell is that, on 25/7/2022 at about 6.00 p.m., the defacto complainant and his men called the castename of the defacto complainant in public view and thereby insulted her and also caused injuries. On the above facts, crime registered alleging commission of offences under Ss. 341, 323, 294(b) of IPC as well as under Sec. 3(1)((r)(s) of SC/ST (POA) Act, 2015.