SUJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under §438 of the Cr.P.C.

(2.) The applicants herein are the accused Nos.2, 3, 5 and 6 in Crime No.1261 of 2018 registered at the Kadakkal Police Station, under §§143, 147, 148, 341, 294(b), 323, 324 r/w. §149 of the IPC and under §3(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The learned Pubic Prosecutor has invited the attention of this Court to the decision of this Court in Ajan G. Krishnan v. State of Kerala [2017 (1) KLT 488] and contended that only the Special Court constituted under Section 14A of the Act can have jurisdiction to entertain an application for bail with respect to the offences committed under the Act. According to the learned Public Prosecutor, the applicants will have to approach the Special Court and seek appropriate orders.