RAHUL SAHU Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This is the first criminal appeal filed by the appellant under Section 14-A of the SC/ST (Prevention of Atrocities) Act against the impugned order dated 22.3.2021 passed by the Special Judge, Jabalpur, whereby the Court below has dismissed the application filed by the appellant.

(3.) The appellant is in custody since 17.3.2021 in connection with Crime No. 116/2021 registered at Police Station Madan Mahal, District Jabalpur (M.P.) for the offences punishable under Sections 376, 376(2)(n), 506 of IPC and Sections 3(2)(v), 3(1)(w) (i) and 3(1)(w)(ii) of SC/ST (Prevention of Atrocities) Act, 1989.