DILIP SIKDAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 15646/2022, an application for default bail.

(2.) Appellant has filed this repeat (2nd) criminal appeal under Sec. 14-A(1) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against rejection of his bail application by Special Judge SC and ST (POA) Act, Balaghat vide order dtd. 10/8/2022.

(3.) . Earlier appeal filed by appellant was dismissed as withdrawn vide order dtd. 14/7/2022.