- (1.)This is an appeal under Sec. 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (SC/ST Act). The appellant is the sole accused in Crime No.145 of 2023 of Mala Police Station. He has been in judicial custody since 22/9/2023. His application for bail was dismissed by the Special Court for SC/ST (POA) Act Cases, Thrissur. The said order is under challenge in this appeal.
(2.)Pursuant to notice, the defacto complainant appeared in person.
(3.)Heard the learned counsel appearing for the appellant, the learned Public Prosecutor and the defacto complainant in person.