UMESH PANCHAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for the rival parties are heard through Video Conferencing.

(3.) The present appeal u/S 14A of SC/ST (Prevention of Atrocities)Act assails the order dated 03/06/2020 passed by Special Judge(Atrocities) Distt. Datia whereby application preferred by the appellant herein u/S 438 Cr.P.C . has been rejected.