SONU RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second appeal under sec. 14-A of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 against order dtd. 25/9/2021 passed by Special Judge (SC/ST), Betul in Bail Application No.541/2021 whereby the application of the appellant for grant of regular bail has been rejected. First appeal has been dismissed as withdrawn on 6/8/2020 in Cr.A.No.3253/2020.