VIKAS YADAV Vs. STATE OF MP

JUDGEMENT

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

(2.) This Second appeal u/S 14A of SC/ST (Prevention of Atrocities) Act assails the order dated 02.01.2020 passed by Special Judge(Atrocities) Distt. Gwalior whereby application preferred by the appellant herein u/S 439 Cr.P.C . has been rejected. The 1st criminal appeal (bail application) filed by the appellant before this Court was dismissed as withdrawn vide order dated 03/02/2020 passed in Cr.A. No. 96/2020.

(3.) After being arrested by Police Station Gola Ka Mandir Ditrict Gwalior (M.P.) in connection with Crime No.250/2019 registered in relation to the offences punishable under sections 147 , 148 , 149 , 294 , 325 , 326 and 307 of the IPC and Section 3(2)(5) , 3(2)(VA) , 3(1) (r,s) and 3(1) (w-ii) of the Act and Section 25 , 27 of the Arms Act, the appellant is in judicial custody since 15/11/2019.