K.A. ASHOKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Order dtd. 11/2/2026 in Crl.M.P.No.1/2026 on the files of the Special Court for the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as "the SC/ST (POA) Act", for short) cases, Pathanamthitta, arising out of crime No.38/2026 of Chittur Police Station, is under challenge in this appeal filed under Sec. 14A of the SC/ST (POA) Act at the instance of the sole accused.

(2.) Heard the learned counsel for the appellant/accused and the learned Public Prosecutor on 27/2/2026. Perused the verdict under challenge and the relevant records placed by the learned Public Prosecutor.

(3.) On 26/2/2026, the defacto complainant appeared in person and zealously opposed grant of regular bail to the appellant on the submission that she had bitter lascivious experience from this appellant, even prior to this occurrence, and that one Senior Officer had also filed complaint against the appellant before the Internal Committee for sexual abuse. Apart from that, another staff member also suffered similarly.