JITENDRA SINGH SOLANKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has filed this criminal appeal under Sec. 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order dtd. 17/11/2021 passed by Special Judge (Atrocities) Guna, whereby, application of appellant preferred under Sec. 439 of Cr.P.C. has been rejected.