BHAGEESH POORADAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been filed by accused Nos. 1 and 2 in Crime No. 420/2026 of Valappad Police Station, Thrissur, aggrieved by dismissal of their anticipatory bail application vide order dtd. 22/5/2026 in B.A. No. 25/2026, by the Special Judge under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2018 (for short, 'SC/ST (PoA) Amendment Act, 2018' hereinafter) Cases, Thrissur.

(2.) Heard the learned counsel appearing for the appellants, the learned counsel appearing for the defacto complainant and also the learned Public Prosecutor in detail. Perused the order under challenge and scrutinised the records produced by the learned Public Prosecutor.

(3.) The appellants are the first and second accused in the above said crime respectively and the offences alleged against the appellants/accused persons are punishable under Ss. 189(2), 191(2), 190, 329(3), 296(b), 351(2) and 288 of the Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS', hereinafter) and 9(B)(1)(b) of the Indian Explosives Act, 1884 as well as under Ss. 3(2) (va), 3(1)(s) of the SC/ST (PoA) Amendment Act, 2018.