BHUPENDRA SINGH THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is an appeal filed under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the impugned order dated 03.01.2020 passed by the Special Judge, S.C./S.T (Prevention of Atrocities) Act, Panna whereby the court below has dismissed the application filed by the appellants/accused under Section 439 of Cr.P.C.

(3.) .The appellants/accused is in custody since 30.12.2019 for the offence under Sections 307 , 201 , 506 and 34 of IPC and section 25 / 27 of Arms Act and 3(2)(5) of SC/ST (Prevention of Atrocities) Act, 1989 in Crime No.46/2019 registered at Police Station Mandala, District Panna (M.P.).