SUMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants are accused Nos. 1 and 2 in Crime No. 574 of 2022, registered at the Infopark Police Station for offences punishable under Ss. 354A (1)(iii), 354A (iv) of Indian Penal Code, Ss. 66E and 67A of Information Technology Act and Ss. 3(1)(r), 3(1)(s), 3(1)(w)(ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ('PoA' Act for short). The FIR is registered based on the 2nd respondent' complaint. The gist of 2nd respondent's allegations are as under;

(2.) The appellants moved the Sessions Court, Ernakulam for anticipatory bail and having failed in their attempt, this Crl.Appeal is filed.

(3.) Heard Adv. I.V. Pramod for the appellants, Adv. K. Nandini for the 2nd respondent and Sr. Public Prosecutor Renjith George for the State.