RAKESH JAKHODIYA Vs. STATE OF MADHYA PRADESH

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 fourth criminal appeal has been filed under Sec. 14-A(2) of the Act against the order dtd. 25/5/2021 passed by Special Judge (Atrocities) Gwalior, rejecting the bail application.