JITENDRA ALIAS JEETU Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this appeal has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Present appeal has been filed under Section 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, (hereinafter would be referred as "the Act") against the order dated 23.10.2020 passed by the Special Judge, Morena whereby the bail application of the appellant under Section 439 of Cr.P.C. has been rejected.

(3.) The appellant has filed this first application u/S. 439 Cr.P.C. for grant of bail. The appellant has been arrested on 07.10.2020 by Police Station Dimni, District Morena (M.P.) in connection with Crime No.105/2014 registered in relation to the offence punishable u/Ss. 294, 323, 506/34 of IPC and Section 3(1)(10) of the Act.