KANCHAN 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. 29/8/2023 passed by the Special Judge (Atrocities), Gwalior in Bail Application No.2413/2023, whereby appellant's application for anticipatory bail has been dismissed.

(3.) Appellant is apprehending his arrest in connection with Crime No.551/2023 registered at Police Station Thatipur, District Gwalior for commission of offences punishable under Ss. 366, 376 (2) (n) of IPC and Ss. 3(1)(w) (ii) and 3(2)(v) of the Act, 1989.