ABHILASH A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The petitioner is accused of offences including one punishable under Ss. 3 (1) (r) and 3 (2) (va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.

(3.) The Sessions Court, Alappuzha, dismissed the application for bail filed by the petitioner as per order dtd. 9/9/2024. The remedy of the petitioner therefore is to file an appeal under Sec. 14A of the SC/ST (POA) Act.