BHARAT LAL PATEL Vs. STATE OF M. P.

JUDGEMENT

(1.) 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 23.09.2020 passed by the Special Judge, Tikamgarh whereby the Court below has dismissed the application filed by the appellant under Section 439 Cr.P.C for grant of bail.

(2.) The appellant is in custody since 21.09.2020 in connection with Crime No.98/2020 registered at Police Station-Niwari, District-Niwari for the offence mentioned therein.

(3.) The allegation against the present appellant is that he called upon the complainant and threatened her not to give evidence in the case registered against his son.