RAVINDRA PACHAURI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The advocates are abstaining from work event though the call for the same has been recalled by the Bar Council of Madhya Pradesh apparently because the same has yet not been communicated to the learned counsels. Therefore, learned counsel for the appellant is not appearing.

(2.) This appeal under Sec. 14-A(2) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, "the SC/ST Act") filed by the appellant assailing the order dtd. 25/1/2023 passed by Special Judge (SC and ST Act) Datia whereby the application under Sec. 439 of Cr.P.C. has been rejected.

(3.) The appellant is in judicial custody since 17/9/2022 in connection with Crime No.197/2022 registered at Police Station -Sevdha, District- Datia for the offence punishable under Ss. 366, 376(2)(N), 506 of IPC and Sec. 3(1) (w)(ii), 3(2)(v), 3(2)(va) of SC/ST Act.