SAMEER KHAN 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.

(2.) This third 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. 12/5/2021 passed by Special Judge, Atrocities, Ashok Nagar, rejecting the bail application.

(3.) The second criminal appeal filed by appellant under sec. 4-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act was dismissed by order dtd. 13/12/2021 passed in Cr.A. No.7178/2021.