RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal arises out of order in Crl.M.P.No.1984/2022 dtd. 22/8/2022 on the file of the Special Court for the trial of SC ST(POA), Thiruvananthapuram in Crime No.426/2022 of Chirayinkeezhu Police Station, Thiruvananthapuram.

(2.) Respondent is the State of Kerala.

(3.) Heard the learned counsel for the appellant/accused as well as the learned Public Prosecutor.