RAMKUMAR SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This Criminal Appeal has been filed on behalf of the appellant under Section 14-A of the SC/ST (Prevention of Atrocities) Act, 1989 for grant of bail, being aggrieved by the order dated 25.11.2019, passed by learned Special Judge (SC/ST) Act Sagar, District Sagar, by which, bail application under Section 438 of Cr.P.C. filed on behalf of appellant has been dismissed.

(3.) The appellant is apprehending his arrest in connection with Crime No.189/2019 registered at Police Station Maharjpur, District Sagar (M.P.) for the offence punishable under Sections 341, 294, 323 and 506 of the IPC and Sections 3(2) (v-a), 3(1)(n) and 3(1)(/k) of SC/ST (Prevention of Atrocities) Act, 1989.