X Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, (hereinafter referred to as "the SC/ST (POA) Act, for convenience") by the appellant, who is the accused in crime No.596 of 2022 of Valappad Police Station, registered alleging commission offence punishable under Ss. 3(1)(s) of the SC/ST (POA) Act, challenging order dtd. 23/9/2022 in Crl.M.P.No.2881/2022 passed by the Special Judge under the SC/ST (POA) Act, Thrissur.

(2.) Adv.R.Rohith appeared for the defacto complainant, when the defacto complainant was served with notice as mandated under Sec. 15A(3) of the SC/ST

(3.) Heard the learned counsel for the appellant, the learned counsel for the defacto complainant, and the learned Public Prosecutor.