ASHISH 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 (in short 'act').

(2.) Case diary is available.

(3.) This second criminal appeal has been filed under Sec. 14-A (2) of the Act against the order dtd. 30/4/2022 passed by Special Judge, Bhind, rejecting the bail application. The first appeal filed by appellant under Sec. 14-A (2) of the Act was dismissed as withdrawn by order dtd. 26/5/2022 passed in Cr.A. No.4662/2022.