CHHOTU KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) At the outset, learned Public Prosecutor apprised this Court that complainant has been informed with regard to pendency of this appeal as required under sec. 15A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short- the ActÂ).

(3.) This third criminal appeal has been preferred under sec. 14A(2) of the Act against the impugned order dtd. 22/3/2021 passed by Special Judge (Atrocities Act), Guna (M.P.), whereby appellant's application under Sec. 439 of the Code of Criminal Procedure has been rejected by the Court below. First criminal appeal was dismissed as withdrawn vide order dt.30/4/2021 passed in Cr.A. No.2598/2021. Second criminal appeal was dismissed on merits vide order dt.28/6/2021 passed in Cr.A. No.3559/2021.