SHIVA KUSHWAH 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.) This seventh criminal appeal has been filed under Sec. 14-A (2) of the Act against the order dtd. 3/5/2021 passed by Special Judge (Atrocities Act) Gwalior, rejecting the bail application. The sixth criminal appeal was dismissed as withdrawn by order dtd. 24/11/2021 passed in CRA No.6729/2021.

(3.) The appellant has been arrested on 12/4/2021 in connection with Crime No.90/2021 registered by Police Station Girwai, District Gwalior for offence punishable under Ss. 323, 294, 324, 427, 506, 147, 149, 307, 34 of IPC and under Ss. 3(1)(r)(s) and 3(2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.