DHARMENDRA SINGH Vs. STATE OF M.P. ANOTHER

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The appellant has filed this appeal under Section 14-A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 against the order dated 16.09.2019 passed by District Court Ashoknagar, whereby application of appellant preferred under Section 439 of Cr.P.C. has been rejected.

(3.) Appellant has been arrested on 11.09.2019 by Police Station Mungawali, District Ashonagar, in connection with Crime No.296/2019, registered in relation to the offences punishable under Sections 302 and 34 of IPC and Section 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.