JITENDRA DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) learned PL for respondent/State.

(2.) Matter is heard through Video Conferencing. The appellant has filed this appeal under Section 14-A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order dated 11/05/2020 passed by trial Court; whereby, application of appellant preferred under Section 439 of Cr.P.C. has been rejected.

(3.) Appellant has been arrested on 4/3/2020 by Police Station Kailarash, District Morena in connection with Crime No. 485/2019 registered in relation to the offences punishable under Sections 363, 376(2)(n), 506, 342, 34 of IPC and Section 3 (1) (w) (ii) and 3 (2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.