RAMAUTAR SINGH Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Present appeal filed u/S. 14(A)(2) of the Act assails the order dated 22/07/2020 passed by Special Judge (Atrocities), Morena (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 17.06.2020 in connection with Crime No.157/2019 registered by Police Station Rithorakalan, District Morena (M.P.) in relation to the offences punishable u/Ss.323, 376, 506 IPC and 3(i)(w)(ii)/3(ii)(V) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act .