ISRAIL PATHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has filed this second criminal appeal under Sec. 14 (A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 against the order dtd. 20/6/2022 passed by Special Judge (Atrocities), District- Datia, whereby bail application under Sec. 439 of Cr.P.C. filed on behalf of appellant has been rejected by the trial Court.