SANNI 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.

(2.) This appeal has been filed under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the order dtd. 6/1/2022 passed by Special Judge (Atrocities), District Gwalior rejecting the bail application.

(3.) The appellant has been arrested on 4/1/2022 in connection with Crime No.01/2022 registered by Police Station - Sirol, District Gwalior for offence punishable under Ss. 376, 506 of IPC and Ss. 3(2)(v), 3(1)(w)(ii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act.