SURESH DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the case diary.

(2.) This appeal has been filed by the appellant under Sec. 14-A (2) of the Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act being aggrieved with the order dtd. 2/8/2023 passed by Special Judge, Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, District Guna in Case No/Bail Application No.496/2023, whereby, the application filed by the appellants under Sec. 438 of Cr.P.C has been rejected.

(3.) Appellants apprehend their arrest in connection with Crime No.71/2023 registered at Police Station Bamori, District Guna for commission of offences punishable under Ss. 294, 323, 506, 427, 34 of IPC and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.