BUDHHU JATAV Vs. STATE OF M.P.

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 being aggrieved by order dtd. 13/9/2021, passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Shivpuri whereby, bail application under Sec. 439 of Cr.P.C. of appellant has been rejected.