JITENDRA KUSHWAHA Vs. STATE OF MP

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, 1989 ).

(2.) Case diary is available.

(3.) This third repeat appeal has been filed under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the order dtd. 07/01/2022 passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Guna rejecting the bail application. The second criminal appeal was dismissed by order dtd. 30/6/2022 passed in Cr.A. No.5517/2022.