NARAYAN MAKWANA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None appears for the complainant / objector.

(2.) They are heard. Perused the case diary.

(3.) The appellant has preferred this appeal (first) under Section 14 (A) (2) of the Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act , 1989 (as amended by Act of 2015) read with Section 438 of the Code of Criminal Procedure, 1973, feeling aggrieved by order dated 14.02.2020 passed by Special Judge, Dewas (MP) in Bail Application No.85/2020, whereby the prayer for grant of regular anticipatory bail has been declined.