SAINUL ABID M.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the 4th accused in Crime No.454 of 2022 registered at the Kuttipuram Police Station, alleging commission of the offences punishable under Ss. 452, 341, 323 and 506 of the I.P.C. and Ss. 3(1)(s) and 3(2)(va) of the SC/ST (POA) Act. The appellant had approached the Special Court seeking anticipatory bail and on rejection of that application, has approached this Court.

(2.) Learned Counsel for the appellant informs that, pending the appeal, an absconding charge (Final report) was filed before the Special Court. It is submitted that the appellant was available in his locality and the Police unnecessarily filed the absconding charge.

(3.) Heard, learned Public Prosecutor also.