SANTOSH Vs. STATE OF M.P. & ANOTHER

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 22.04.2020 passed by Special Judge (Atrocities) Guna (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 12.03.2020 in connection with Crime No.229/2020, registered by Police Station Kotwali, Guna (M.P.) in relation to the offences punishable u/Ss. 147, 506, 294, 329, 327,323,149,148 IPC and 3(1)(R)/3(2)(VA)/3(1)(S) Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and u/Sec. 25(2) of the Arms Act .