MAYANK SHRIVASTAVA 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 appeal has been filed under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the order dtd. 11/10/2021 passed by the Special Judge (Atrocities), Sheopur (M.P.) rejecting the bail application.

(3.) The first criminal appeal filed by the appellant under Sec. 14-A (2) of the Act was dismissed by order dtd. 26/11/2021 passed in Cr.A. No.6856/2021 as withdrawn.