SUNITA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) However, considering the earlier order-sheets and the opportunity granted to the State for producing the case-diary, in the interest of justice and considering the outbreak of pandemic (COVID- 19), this matter is being heard even in absence of the case-diary.

(3.) This Criminal Appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short the 'SC/ ST Act ') has been filed by the appellants against the impugned order dated 13.12.2019 passed by the Special Judge SC/ST, District-Narsinghpur, whereby the Court below has dismissed their application i.e. BA/507/2019 filed under Section 438 of Code of Criminal Procedure.