Thasleem vs State Of Kerala
2021 Latest Caselaw 15412 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                           CRL.A NO. 472 OF 2021
    AGAINST THE ORDER IN CRMP 509/2021 OF SPECIAL COURT FOR SC/ST (POA)
                 ACT & NDPS ACT CASES, MANJERI, MALAPPURAM
APPELLANT/1st ACCUSED:

              THASLEEM, AGED 39 YEARS, S/o BASHEER,

              KAPPIL HOUSE, WANDOOR POST, MALAPPURAM DISTRICT -679 328.

              BY ADVS. P.C.MUHAMMED NOUSHIQ
                       JAHANA SHERIN.K



RESPONDENTS/STATE AND DEFACTO COMPLAINANT:

1             STATE OF KERALA, REPRESENTED BY THE STATION HOUSE OFFICE,

              WANDOOR POLICE STATION, MALAPPURAM, THROUGH THE PUBLIC
              PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM - 682031.

2             RAKESH, S/o CHANDRAN, MULANKADAN HOUSE, AGED 25,

              VELLIYAM KUNNU COLONY, CHETTIYARAMMAL, WANDOOR POST,

              MALAPPURAM DISTRICT - 679 328.



              BY PUBLIC PROSECUTOR SRI. RAMESH CHAND



        THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON 22.07.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.Appeal No.472 of 2021            2



                                  JUDGMENT

Heard the learned counsel for the appellant and the

learned Public Prosecutor.

2. Rejection of anticipatory bail application on

account of bar under Section 18A of the Scheduled Castes

and the Scheduled Tribes (Prevention of Atrocities) Act,

1989, the appellant/first accused came up. There is

disclosure of the offence under the special enactment in

the FIS and the FIR, which would prima facie satisfy the

requirement for attracting the offence under the special

enactment. Hence, the appeal deserves no admission.

Crl. Appeal is dismissed in limine.

Sd/-

P.SOMARAJAN JUDGE

DMR/-