SURESH JHA Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) The present appeal u/S 14A(2) of SC/ST (Prevention of Atrocities) Act assails the order dated 30.03.2020 passed by Special Judge (Atrocities) Distt. Datia whereby application preferred by the appellant herein u/S 439 of Cr.P.C . has been rejected.

(3.) The petitioner has been arrested on 25.03.2019 by Police Station Kotwali Datia, District Datia in connection with Crime No.522/2019 registered in relation to the offences punishable u/Ss.376 (2) (n), 420, 506 of IPC , and Section 3 (2) (v) and 3 (2) (v-a) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act , 1989.