KESHAV BALMIK Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Present appeal filed u/S. 14(A)(2) of the Act assails the order dated 22/4/2020 passed by the Special Judge (Atrocities) Guna (M.P.) whereby the application preferred by the appellant herein u/S. 439 of Cr.P.C. came to be rejected.

(3.) The appellant is in custody since 12.03.2020 in connection with Crime No.229/2020, registered by Police Station Kotwali, District Guna (M.P.) in relation to the offences punishable u/Ss.147, 148, 149, 327, 427, 323, 294 506 IPC , Secs.3(1)(n), 3(1)(k)/3(2)(va),of the SC and ST Act.