MAHESH KUMAR SHARMA Vs. STATE OF M.P

JUDGEMENT

(1.) Learned counsel for the State informs that due intimation to the victim has been sent through office of the Addl. Advocate General but despite service of notice, no one appears. Case Diary is perused.

(2.) Learned counsel for the rival parties are heard. The present appeal u/S 14A of SC/ST (Prevention of Atrocities)Act assails the order dated 20.02.2020 passed by Special Judge(Atrocities) Distt. Bhind whereby application preferred by appellants herein u/S 438 Cr.P.C . has been rejected.

(3.) Appellants apprehend arrest in connection with offences punishable u/Ss. 323, 294, 506, 34 of IPC and u/S. 3(1)(r) Sec 3(1) (s) and 3(2) (va) of SC/ST (Prevention of Atrocities) Act, 1989 registered as Crime No.01/2020 at Police Station AJK, District Bhind.