KULJEET SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This first criminal appeal under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short 'Act, 1989') has been filed against the order dtd. 28/7/2023 passed by the Special Judge (Atrocities), District Gwalior in Bail Application No.15420/2023, whereby appellant's application for regular bail has been dismissed.

(3.) Appellant has been arrested on 21/7/2023 in connection with Crime No.316/2023 registered at Police Station Hazira, District Gwalior for commission of offences punishable under Ss. 304, 34 of IPC, Sec. 3(2)(V) of the Act, 1989 and Sec. 7/9 of Haath Se Maila Uthane Ka Adhiniyam, 2013.