CHALIRAJA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for rival parties are heard.

(3.) The present appeal u/S 14-A(2) of SC/ST (Prevention of Atrocities)Act assails the order dated 12/02/2020 passed by Special Judge(Atrocities) Distt. Ashok Nagar whereby application preferred by the appellant herein u/S 439 Cr.P.C . has been rejected.