MEHARWAN PAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the case diary.

(2.) This first criminal appeal has been filed by the appellant under Sec. 14-A of the Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act being aggrieved with the order dtd. 9/6/2023 passed by Special Judge, Guna in Case No/Bail Application No.363/2023, whereby, the application filed by the appellant under Sec. 438 of Cr.P.C has been rejected.

(3.) Appellant apprehends his arrest in connection with Crime No.391/2023 registered at Police Station Cantt., District Guna for commission of offences punishable under Ss. 323, 294, 506, 34 of IPC and under Ss. 3(1) (r), 3(1)(s), 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.