SAINUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is filed u/s 14-A(1) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order passed by the Sessions Court, Thrissur in Crl.M.C.No.395/2022 dtd. 23/3/2022 dismissing the application for bail filed under Sec. 439 of Cr.PC.

(2.) The petitioners are the accused. The 2nd respondent is the father of the deceased. The offences alleged are under Ss. 323, 294(b), 506, 302 r/w Sec. 34 of the Indian Penal Code and Sec. 3(2)(v) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(3.) The prosecution case in short is that the deceased Deepu, a member of Schedule Caste, was an activist of an organisation namely Twenty Twenty. The petitioners are active members of political party namely CPI(M). It is alleged that the petitioners out of their political enmity towards the deceased attacked him on 12/2/2022 at 05.00 pm at Parappuram Colony at Chelakulam and assaulted him which resulted in fatal injuries and later on, he succumbed to the injuries at the hospital on 18/2/2022.