VELAYUDHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The complainant in Annexure A4 complaint (CMP No.550 of 2024), wherefrom Crime No.974 of 2024 has been registered by Irinjalakuda Police, alleging commission of offences punishable under Ss. 465, 468 and 471 of the Indian Penal Code (for short 'IPC') as well as Ss. 3(1)(p) and 3(1)(q) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2018 (for short 'the SC & ST (PoA) Act') has filed this Criminal Appeal under Sec. 14A of the SC & ST (PoA) Act, challenging Annexure A9 order in Crl.M.P.No.1160 of 2024 dtd. 26/8/2025, whereby the learned Special Court under the SC & ST (PoA) Act, dismissed an application filed by the appellant to monitor the investigation.

(2.) Heard the learned counsel appearing for the appellant, the learned Public Prosecutor for and on behalf of the 1st respondent and the learned counsel appearing for the 2nd respondent/accused in detail. Perused the order impugned and the records available.

(3.) Precisely, the prosecution case is that O.S.No.795 of 2023 was filed by the accused persons on production of a promissory note alleged to have been one executed by the defacto complainant as well as his father as the suit document. When the defacto complainant and his father, who were defendants in the suit, filed written statement contending that the above promissory note was a forged document, the plaintiffs, the kuri company and its authorised officer (accused) immediately withdrawn the suit. It is on this background this crime was registered.