GIRRAJ SINGH KANSANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Arvind Kumar Dwivedi, learned counsel for the respondent no.2-complainant.

(2.) At the outset, learned Public Prosecutor has apprised this Court that respondent no.2/complainant has been informed with regard to pendency of this appeal as required under section 15A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act").

(3.) Learned counsel for the rival parties are heard. This is first criminal appeal under section 14A (2) of SC/ST (Prevention of Atrocities) Act assails the order dated 8.12.2019 passed by the Special Judge (Atrocities), District Gwalior, whereby application preferred by the appellant herein under section 439 of Cr.P.C. has been rejected.