RAMU KUSHWAH 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 second criminal appeal has been filed under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the order dtd. 5/1/2021 passed by Special Judge, Bhind rejecting the bail application.

(3.) The previous appeal filed by the appellant under Sec. 14 (A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act was dismissed by the Coordinate Bench of this Court by order dtd. 31/3/2021 passed in Cr.A. No.1032/2021 as withdrawn. As the Hon'ble Judge has been transferred, therefore, this appeal has been placed before this Court.