RAMENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. Present appeal filed u/S. 14(A)(2) of the Act assails the order dated 8/5/2020 passed by the Special Judge (Atrocities), District Datia (M.P.) whereby the application preferred by the appellant herein u/S. 439 of Cr.P.C . came to be rejected.

(2.) The appellant is in custody since 27.04.2020 in connection with Crime No.97/2020, registered by Police Station Badoni, District Datia (M.P.) in relation to the offences punishable u/S 306 IPC and Sec. 3(2)(V) of the SC & ST Act .

(3.) Learned Public Prosecutor for the State, on the other hand, prayed for dismissal of the appeal by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.