SREENATH M. L. Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been filed under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as 'SC/ST (POA) Act' for convenience) challenging order in Crl.M.P.No.2315/2022 in S.C.No.500/2022 on the file of the Special Court for Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Thiruvananthapuram.

(2.) Heard the learned counsel for the petitioner as well as the learned Senior Public Prosecutor. Notice served upon the defacto complainant. Defacto complainant appeared and opposed grant of bail.

(3.) The appellant herein is the 7th accused in Crime No.2453/2021 of Pothencode Police Station, where the accused alleged to have committed offences punishable under Ss. 143, 144, 147, 148, 149, 120(b), 294(b), 341, 324, 326, 449, 302 and 201 of the Indian Penal Code, Sec. 27 of the Arms Act and Sec. 3(2)(v) of SC/ST (POA) Act.