DEEPAK KEVAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the State submits that due intimation to the victim in accordance with Section 15A of SC and ST Act has been sent through office of the Addl. Advocate General by the State and the notice is handed over to be served on the victim and yet there is no representation on behalf of the victim.

(2.) Learned counsel for the rival parties are heard. The present appeal u/S 14-A of SC/ST (Prevention of Atrocities)Act assails the order dated 30/11/2019 passed by Special Judge(Atrocities) Distt. Guna whereby application preferred by the appellant herein u/S 438 Cr.P.C. has been rejected.

(3.) Appellant apprehends arrest in connection with offences punishable u/Ss. 341, 323, 294, 506/34 of IPC and Sec 3(1)(r), 3(1) (s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (For brevity 'the SC/ST Act') registered as Crime No.401/2019 at Police Station Raghoghar, District Guna (M.P.).