DEEPAK Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 2nd accused in S.C.No.813 of 2022 on the files of the Special Court for SC/ST Act cases, Kottarakkara (for short 'the court below').

(2.) The offences alleged against the petitioner are punishable under Ss. 447, 294(b), 506 r/w 34 of IPC, Ss. 3(1)(r), 3(1)(s), 3(2)(va) of the SC/ST (POA) Act.

(3.) The petitioner is at present abroad. Non-bailable warrant is pending against the petitioner.