PADAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) They are heard. Perused the case diary / challan papers.

(3.) The appellant has preferred this appeal 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 439 of the Code of Criminal Procedure, 1973, feeling aggrieved by order dated 24.01.2020 passed by learned Special Judge (under SC / ST Act ), Ratlam (MP) in Special ST / Bail Application No.14/2020, whereby the prayer for grant of regular bail has been declined.