RAJU MEENA Vs. STATE OF M.P.

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 appeal has been filed under Sec. 14-A (2) of the Act against the order dtd. 04/04/2022 passed by Special Judge (Atrocities Act) Guna, rejecting the bail application.