SONU MEENA Vs. STATE OF MP

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Heard the learned counsel for the parties.

(3.) This fourth appeal has been filed under Section 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter would be referred as "the Act") against the order dated 19.02.2020 passed by Special Judge, Guna, whereby the bail application of the appellant under Section 439 of Cr.P.C has been rejected.