CHANDAN YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is the first criminal appeal filed by the appellant under Sec. 14- A of the SC/ST (Prevention of Atrocities) Act against the impugned order dtd. 19/7/2021 passed by Special Judge (Atrocities) Act, Tikamgarh, whereby the Court below has dismissed the application filed by the appellant under Sec. 439 Cr.P.C for grant of bail.

(3.) The appellant is in custody since 19/6/2021 in connection with Crime No.303/2021 registered at Police Station Prithvipur, District Tikamgarh for the offences punishable under Ss. 376(D), 376(2)(n) of IPC and Sec. 3(1)(w)(i) and 3(2)(Va) of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act.