ARAVIND Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14A(2) of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SC/ST Act' for convenience) challenging order in C.M.P.No.2676/2022 on the file of the Special Judge dtd. 7/11/2022, whereby the Special Judge dismissed the regular bail plea at the instance of the appellants herein.

(2.) Although notice was issued to the defacto complainant as mandated under Sec. 15-A(3) of the SC/ST Act, she did not appear.

(3.) Heard the learned counsel for the appellants as well as the learned Public Prosecutor.