KAMLESH MEENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the State informs that due intimation to the victim has been sent through office of the Addl. Advocate General but despite service of notice, no one appears.

(2.) Case Diary is perused.

(3.) Learned counsel for the rival parties are heard. The present appeal u/S 14A of SC/ST (Prevention of Atrocities)Act assails the order dated 27/02/2020 passed by Special Judge(Atrocities) Distt. Sheopur whereby application preferred by the appellants herein u/S 438 Cr.P.C. has been rejected.