SURENDRA @ KALLU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the State informs that due intimation to the victim has been sent through office of the Addl. Advocate General but despite service of notice, no one appears. Case Diary is perused.

(2.) Learned counsel for the rival parties are heard through Video Conferencing.

(3.) The present appeal u/S 14A of SC/ST (Prevention of Atrocities)Act assails the order dated 05/06/2020 passed by Special Judge(Atrocities) Distt. Bhind whereby application preferred by the appellants herein u/S 438 Cr.P.C. has been rejected. Appellant apprehends arrest in connection with offences punishable u/Ss. 323, 294, 506 of IPC and u/S. 3(1)(r), 3(1)(s) and 3(2) (va) of SC/ST (Prevention of Atrocities) Act, 1989 registered as Crime No.99/2020 at Police Station Daboh, District Bhind.