AJITH KUMAR K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14A(1) and (2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the SC/ST (POA) Act'), challenging dismissal of anticipatory bail application filed by the appellant before the Special Court vide order dtd. 24/9/2022 in Crl.M.C.No. 1922/2022. The appellant herein is the third accused in crime No.331 of 2022 of Kanjiramkulam Police Station, where accused Nos.1 to 3 alleged to have committed offences punishable under Ss. 294(b), 323, 324, 506, 341 and 307 read with Sec. 34 of IPC as well as Sec. 3(2)(v) of the the the SC/ST (POA) Act.

(2.) The respondents herein are the State of Kerala as well as the defacto complainant.

(3.) Adv. S. Krishna appeared for the defacto complainant when the defacto complainant was served with notice as mandated under Sec. 153A of the SC/ST (POA) Act and filed affidavit opposing bail.