BINU Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition has been filed challenging order in Crl.M.P.No.1504/2022 in CRMC.No.2550/2020 on the files of the Special Court (Sessions Court) for the trial of cases under SC/ST(POA) Act, Thiruvananthapuram. The petitioner is the petitioner in the above petition as well as 1st accused in Crime No.2551/2020 of Neyyattinkara Police Station.

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

(3.) Brief facts necessary for decision of this petition are as under: