ABOOBACKER N.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal appeal has been filed under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 as amended in 2018 [hereinafter referred to as 'SC/ST POA Act, 2018' for short], challenging order dtd. 31/1/2026 in Crl.M.P. No.01/2026 on the files of the Special Court for SC/ST (POA) Act cases, Manjery, whereby the learned Special Judge dismissed the anticipatory bail plea at the instance of the appellant, who is the sole accused in Crime No.68/2026 of Malappuram Police Station.

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor, in detail. Perused the verdict under challenge and the case diary placed by the learned Public Prosecutor. Even though, notice has been served upon the 3rd respondent, he did not appear.

(3.) Parties in this appeal shall be referred as 'accused' and 'defacto complainant', hereafter.