MAHESH PRASHAD VISHWAKARM Vs. STATE OF M P

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 13.07.2020 passed by the Special Judge, Panna 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 19.02.2020 in connection with Crime No.70/2020 registered at Police Station-Saleha, District-Panna for the offence mentioned therein.