ANIL DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Present second criminal appeal filed u/S.14(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, assails the order dtd. 13/12/2021 passed by the Special Judge (Atrocities), Shivpuri (M.P.); whereby, the application preferred by appellant herein u/S.439 of Cr.P.C. has been rejected.