MASOOM ALI 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. 12/8/2023 passed by Special Judge (Atrocities), District Guna in Case No/Bail Application No.521/2023, whereby, the application filed by the appellant under Sec. 438 of Cr.P.C has been rejected.

(3.) Appellant apprehends his arrest in connection with Crime No.151/2023 registered at Police Station Myana District Guna for commission of offences punishable under Ss. 323, 294, 506 of IPC and under Ss. 3(1)(r), 3(1)(s), 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.