VINOD DWIVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) Case diary perused.

(3.) This criminal appeal has been filed under Section 14-A of SC/ST (Prevention of Atrocities) Act against the order dated 27/08/2020 passed by Special Judge, SC/ST (Prevention of Atrocities) Act, Rewa in the Bail Application No.5235/2020; whereby learned Special Judge rejected the bail application filed by the appellant Vinod Dwivedi under Section 438 of Cr.P.C. to get anticipatory bail in Crime No.43/2018 registered at Police Station Baikunthpur, District Rewa (M.P.) for the offences punishable under Sections 376 of IPC and Section 3(1)(w)(1) and 3(2)(v) of SC/ST (Prevention of Atrocities) Act, who apprehends his arrest in the crime.