RESHMI SASEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in SC No.1912/2023 on the files of the Special Court for the trial of offences under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2018, (for short 'SC/ST (PoA) Act, 2018') has filed this criminal appeal challenging the order in Crl. M.P. No.901 of 2025 in SC No.1912 of 2023 dtd. 10/11/2025 aggrieved by the dismissal of the discharge petition filed by the appellant before the Special Court.

(2.) Heard the learned counsel for the appellant/accused and the learned Public Prosecutor appearing for the State of Kerala. Though notice has been served upon the second respondent, he did not appear.

(3.) The gist of the allegation is that, at 4:00 p.m. on 31/03/2023, during a meeting held in an open space in front of the Bharat Services Facility Management Office, situated on the ground floor of the Trans Asia Cyber Park building near Infopark Phase-2, Padathikkara, Puthencruze Village, the accused humiliated the defacto complainant by calling her by her caste name in public view, thereby committed the offences punishable under Ss. 3(1)(r) and 3(1)(s) of SC/ST (PoA) Act, 2018.