SUNNY Vs. MANOJ

JUDGEMENT

(1.) This is an appeal filed under Sec. 14A(2) 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.2596 of 2022 of Muvattupuzha Police Station, registered for the offence punishable under Ss. 341, 283, 294(b), 34 IPC and Ss. 3(1)(s), 3(1)(za) and 3(2)(va) of the SC/ST (POA) Act, challenging dismissal of anticipatory bail filed by the appellant before the Sessions Court, Ernakulam, vide order dtd. 9/11/2022 in Crl.M.C.No.2498/2022,

(2.) Adv.Balan P appeared for the defacto complainant when the defacto complainant was served with notice as mandated under Sec. 153A of the SC/ST (POA) Act

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