MAHENDRA SINGH THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This Criminal Appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short the 'SC/ ST Act ') has been filed by the appellant against the impugned order dated 26.02.2020 passed by the Special Judge SC/ST, District-Tikamgarh, whereby the Court below has dismissed his application i.e. BA/115/2020 filed under Section 438 of Code of Criminal Procedure.

(3.) The appellant is apprehending his arrest in connection with Crime No.35/2020 registered at Police Station-Lidhora, District- Tikamgarh (M.P.) for the offence punishable under Sections 147 , 148 , 323 , 294 and 506 of the Indian Penal Code and Sections 3(1) (da), (dha) and 3(2)(va-a) of the SC/ ST Act .