RAMJI Vs. STATE OF M.P. & ORS.]

JUDGEMENT

(1.) Matter is hearing through Video Conferencing.

(2.) I.A.No.6690/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(3.) Present Criminal Appeal has been filed under Section 14-A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 against the order dated 13.6.2020 passed by Special Judge, Datia, whereby; the application of the appellant under Section 438 of Cr.P.C. seeking anticipatory bail has been rejected.