AKSHAY @ AJEESH @ ANATHU Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.Appeal No.1121 of 2022 and Crl.Appeal No.1132 of 2022 arise out of orders dtd. 20/10/2022 in Crl.M.P.No.1252/2022 and 18/10/2022 in Crl.M.P.No.1262/2022 respectively on the file of the Special Court for Trial of offences under Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SC/ST(POA) Act' for convenience), Mannarkkad. Accused No.11 is the petitioner in Crl.M.P No.1252/2022 and accused Nos.2 and 5 are the petitioners in Crl.M.P.No.1262/2022 in Crime No.159/2022 of Agali Police Station.

(2.) Accused Nos.2, 5 and 11 in the same crime have filed Crl.Appeal Nos.1132/2022 and 1121/2022 challenging dismissal of default bail application and regular bail application respectively, submitted by the accused before the Special Court.

(3.) Heard the learned counsel for the appellants as well as the learned Public Prosecutor in detail. In these matters though notices were given to the defacto complainant as mandated under Sec. 15-A(3) of the SC/ST (POA) Act, the defacto complainant did not appear.