ABBAS R.V Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is directed against order in Crl.M.P.No.863/2022 dtd. 2/9/2022 on the file of the Special Court for Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 [hereinafter referred to as 'the SC/ST Act' for convenience], Mannarkkad in Crime No.180/2022 of Agali Police Station, Palakkad District. Accused No.1 is the appellant. Respondents are State of Kerala as well as the defacto complainant.

(2.) The vital questions pose for consideration in this appeal are as under:

(3.) Heard the learned counsel for the appellant Advocate Balamurali, Advocate P.V.Jeevesh appearing for the defacto complainant and the learned Public Prosecutor, in detail.