ANIL KEWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is the first criminal appeal filed by the appellant under Section 14-A of the SC/ST (Prevention of Atrocities) Act (for short "the Act") against the impugned order dated 07.07.2020 passed by the Special Judge, Satna whereby the Court below has dismissed the application filed by the appellant under Section 439 Cr.P.C for grant of bail.

(3.) The appellant is in custody since 12.04.2020 in connection with Crime No.280/2020 registered at Police Station-Rampur Baghelan, District-Satna for the offence mentioned therein.