AJAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14A(2) of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SC/ST Act' for convenience) and the appellant is the 1st accused in Crime No.745/2023 of Sasthamcotta Police Station, Kollam.

(2.) The appellant impugns order in CRMP.No.147/2023 dtd. 1/7/2023, whereby the learned Special Judge under the SC/ST, Kottarakkara refused anticipatory bail to the appellant.

(3.) Heard the learned counsel for the appellant and the learned counsel appearing for the defacto complainant to submit the version of the defacto complainant under Sec. 15A(5) of the SC/ST Act. Heard the learned Public Prosecutor and perused the case diary and the order impugned.