T.P. NANDAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in Crime No.712/2022 of Ernakulam Town North Police Station. This Crl.Appeal is filed under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SC/ST Act') against the rejection of the application for bail submitted by the appellant before the Special Court for the trial of cases relating to SC/ST Act (Court of Session, Ernakulam Division) (hereinafter referred to as 'Special Court').

(2.) The appellant is implicated in the aforesaid crime as the 1st accused. The Crime was initially registered for the offences punishable under Ss. 294B, 506, 509 r/w. Sec. 34 of the Indian Penal Code (IPC) and Sec. 3 of the SC/ST Act. Subsequently, a further report was submitted by the Police by which the offences under Ss. 354A(i)(iii) (iv) of IPC, Sec. 3(1)(r), 3(w)(ii) and 3(2) (va) of SC/ST Act and Ss. 66E and 67A and 84C of Information Technology Act, 2000 (hereinafter referred to as I.T.Act) were also incorporated.

(3.) The aforesaid Crime was registered based on a complaint submitted by the 2nd respondent herein on 27/5/2022. The F.I.R. was registered on 15/6/2022. The contents of the complaint submitted by the 2nd respondent are as follows: