VEERU KHATIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, through video conferencing. Case diary is not available. Accordingly, the application is being decided on the basis of the averments made in the application, and facts mentioned in the impugned order.

(2.) This criminal appeal under Section 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act has been filed for grant of anticipatory bail.

(3.) The appellant has been arrested on 03/08/2018 in connection with Crime No.594/2018 registered at Police Station Kotwali, District Morena for offence under Sections 363 , 364-A and 120-B of IPC, Section 3(2)(5) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and Section 11/13 of the MPDVPK Act.