ROHIT MALVIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal has been filed under Sec. 14-A(1) of the SC/ST (Prevention of Atrocities) Act, 1989 against the order dtd. 13/4/2023 passed by Special Judge SC/ST (Prevention of Atrocities) Act, Narmadapuram, in B.A. No.150/2023, whereby learned Special Judge has dismissed the bail application under Sec. 439 of Cr.P.C. of appellants.