VIPIN BALU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is fourth criminal appeal filed by the appellant under Sec. -14(A) (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in brief "the Act") after earlier appeal was dismissed as withdrawn and last appeal was dismissed with liberty to renew the prayer after examination of material witnesses vide order dtd. 24/6/2022 passed in Cr.A. No.4453/2022 by the Coordinate Bench of this Court.

(2.) The appellant has filed this appeal under Sec. 14(A)(2) of the SC/ST Act against the order dtd. 30/9/2021 passed by Special Judge Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, District Ashoknagar (M.P.) whereby, application of appellant preferred under Sec. 439 of Cr.P.C. has been rejected.

(3.) Appellant is apprehending his arrest in connection with Crime No.453/2021 registered at Police Station Kotwali, District Ashoknagar in relation to the offences punishable under Sec. s 302, 341, 294, 147, 148, 149, 365 of IPC and Sec. s 3(2)(v), 3(1)(da)(dha) and 3(v,a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.