ARUN J Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14A(2) of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SC/ST Act' for convenience) challenging order in Crl.M.C.No.2199 on the file of the Special Judge dtd. 17/10/2022, whereby the Special Judge dismissed the anticipatory bail plea at the instance of the appellant herein.

(2.) Heard the learned counsel for the appellant and the learned counsel appearing for the defacto complainant as well as the learned Public Prosecutor.

(3.) Summary of the prosecution allegations is as under: