REGENT COMPUTRONICS PVT. LTD.

BALRAM Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

DIMES VS. GRAND JUNCTION CANAL [REFERRED TO]
R. V. GOUGH [REFERRED TO]
ADVOCATESON-RECORD ASSOCIATION AND ANR. VS. UNION OF INDIA (RECUSAL MATTER) [REFERRED TO]
ASHARAM M JAIN VS. A T GUPTA [REFERRED TO]
JASWANT SINGH VS. VIRENDER SINGH [REFERRED TO]
STATE OF RAJASTHAN VS. PRAKASH CHAND [REFERRED TO]
STATE OF WEST BENGAL VS. SHIVANANDA PATHAK [REFERRED TO]
R K ANAND VS. REGISTRAR DELHI HIGH COURT [REFERRED TO]
JUSTICE P D DINAKARAN VS. HONBLE JUDGES INQUIRY COMMITTEE [REFERRED TO]
CAMPAIGN FOR JUDICIAL ACCOUNTABILITY AND REFORMS VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
KAMINI JAISWAL VS. UNION OF INDIA & ANR. [REFERRED TO]
ASOK PANDE VS. SUPREME COURT OF INDIA THR ITS REGISTRAR [REFERRED TO]

JUDGEMENT

(1.) It is submitted by the counsel for the State that the complainant has been informed about the pendency of this appeal as required under Sec. 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (in short "Act").

(2.) Case diary is available.

(3.) This is second repeat appeal has been filed under Sec. 14-A (2) of the Act against the order dtd. 10/06/2020 passed by Special Judge (Atrocities Act) Ashoknagar, rejecting the bail application. First appeal of the appellant was dismissed as withdrawn by order dtd. 05/08/2020 passed in CRA No.3872/2020.

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BALRAM Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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