UMMED SINGH BAGHEL Vs. STATE OF M.P.

JUDGEMENT

(1.) It is stated by learned counsel for the State that the complainant has been informed as required under Section 15-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (in short "the SC/ ST Act ").

(2.) Present appeal has been filed under Section 14-(A)(2) of the SC/ ST Act against the order dated 07/3/2020 passed by Special Judge (Atrocities), Gwalior, whereby the application of the appellant under Section 438 of Cr.P.C. seeking bail has been rejected.

(3.) Appellant is apprehending his arrest for the alleged offences registered at Crime No.63/2019 at Police Station Antari, District Gwalior, punishable under Sections 341 , 354 and 34 of the IPC and Sections 3 (1) (w) (i) and 3 (2) (va) of the SC/ ST Act .