HARIKESH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) T h e appellant has filed this first appeal under Section 14 (A) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act being aggrieved by order dated 13/02/2020 passed by the Special Judge, Bhind; whereby, bail application u/S.438, Cr.P.C . of the appellant has been rejected.

(3.) This is first application under Section 438 of Cr.P.C. for grant of anticipatory bail.