GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "The SC/ST Act' hereinafter), challenging order in Crl.M.P.No.157/2022, dtd. 24/9/2022 on the file of the Special Court for SC/ST (POA) Act Cases, Kottarakkara.

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor.

(3.) Although notice was served upon the de facto complainant through the Station House Officer, she did not appear.