RATNAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The afore-captioned Criminal Appeal has been filed under Sec.14A (1) of the SC and ST POA Act, 1989 to impugne Annx.V order dated 7.3.2019 rendered by the Sessions Court, Kozhikode on Crl.M.C.No.351/2019 whereby the plea of the petitioner for regular bail has been denied.

(2.) Heard Sri.K.Deepa (Payyanur), learned counsel appearing for the petitioner/appellant/accused and Sri.Saigi Jacob Palatty, learned Prosecutor appearing for the respondents.

(3.) The appellant is the sole accused in Cr.No.195/2019 of Nadakkavu Police Station, which has been registered for offences punishable under Secs.506 and 189 of the IPC and Secs.3(1)(r) and 3(1)(s) of SC/ST (POA) Act, 1989. The brief of the prosecution case is that on 11.2.2019 at about 1 p.m. while the defacto complainant was working as Land Records Tahsildar at Civil Station Taluk Office, Kozhikode, and out of enmity in not acceding to the request of the accused, he had insulted the lady defacto complainant who belongs to Scheduled Caste, by calling her caste name and thereby has committed the abovesaid offence.