GOLU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None for the respondent No.2/complainant.

(2.) 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').

(3.) This 6th criminal appeal has been filed under Sec. 14-A (2) of the Act against the order dtd. 31/12/2020 passed by Special Judge (Atrocities Act) Vidisha, rejecting the bail application. The fifth criminal appeal was dismissed by order dtd. 4/3/2022 passed in CRA No.1513/2022.