JAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st accused in Crime No. 1412 of 2022 of Varkala Police Station, is the Appellant in this matter. He impugns Annexure-A2 order dtd. 7/10/2022 in Crl.M.P.No. 2449 of 2022 on the file of Special Court for Trial of Cases under Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act herein after referred as SC/ST (POA) Act, for convenience.

(2.) On notice, Adv. Neelanjana Nair appeared for the defacto complainant.

(3.) Heard the learned counsel for the Appellant, the counsel for the defacto complainant as well as the learned Public Prosecutor.