DEEPAK K. BALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the 'SC/ST Act' for short), challenging the order dismissing CRMC.No.7/2023 by the Special Judge, SC/ST Special Court, Ernakulam (Sessions Court) as per order dtd. 16/2/2023. The appellant is the sole accused in Crime No.660/2022 of Ramamangalam Police Station, Palakkad, where the accused alleged to have committed offences punishable under Ss. 354(A)(1)(i), 506, 376(2)(n) of Indian Penal Code ('IPC' for short) and Sec. 3(2)(v) of the SC/ST Act.

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

(3.) Though notice mandated under Sec. 15A(3) of the SC/ST Act was issued to the defacto complainant with direction to appear before this Court to submit her version, as mandated under Sec. 15A(5) of the SC/ST Act, the defacto complainant did not appear.