GEORGE MANGALAPILLY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 27-08-2020 passed by the High Court of Madhya Pradesh, Principal Seat at Jabalpur in MCRC No.20085/2020.

(3.) The appellant is alleged to have committed offences punishable under Ss. 153(B)(1) and 295-A of the Indian Penal Code, 1860 (‘IPC’ for short) and Ss. 3 and 4 of the M.P. Freedom of Religion Act, 1968 ["the Act" for short]. He is being tried in Case No.161 of 2019 (RCT No.704 of 2019) in the Court of JMFC, Satna.