SASIPRIYAN S. Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The appellants are accused Nos.1 and 2 in crime No.1458 of 2022 of Poonthura Police Station. Their application for anticipatory bail was dismissed by the Special Court for the trial of offences under the SC/ST (POA) Act, Nedumangad. Aggrieved thereby, they preferred this appeal under Sec. 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 [SC/ST (POA) Act].

(2.) There are five accused. Crl.M.C.No.3077 of 2023 was by the appellants along with accused Nos.3 and 4. As per the order dtd. 8/12/2023 the court below granted anticipatory bail to accused Nos.3 and 4. The court below declined to grant bail to the appellants. Accused No.5 filed Crl.M.C.No.7 of 2023, which also was allowed by the court below.

(3.) The allegations with which the crime was registered are the following: