MURARILAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the case diary.

(2.) The appellant has filed this appeal under Section 14A (1) (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order dated 7/11/2019 passed by trial Court; whereby, application of appellant preferred under Section 439 of Cr.P.C. has been rejected.

(3.) Appellant has been arrested on 19/7/2019 by Police Station Chachoda, District Guna in connection with Crime No. 129/2019 registered in relation to the offences punishable under Sections 341,294,506,353,186 and 34 of IPC and Section 3 (1) (r) (s) and 3 (2) (v)(a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.