MOHAN SINGH RAGHUVANSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) Present appeal filed u/S. 14(A)(2) of the Act assails the order dated 29/4/2020 passed by Second Additional Sessions Judge, Ashoknagar (M.P.) whereby the application preferred by the appellant herein u/S. 439 of Cr.P.C. came to be rejected.

(3.) The appellant is in custody since 4/3/2020 in connection with Crime No.18/2020, registered by Police Station Kadwaya, District Ashoknagar (M.P.) in relation to the offences punishable u/Ss.376, 506-B IPC and Secs. 3(i)(w) (iii)/3(2)(v) of the SC & ST Act .