HEMANT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) It is submitted by the Counsel for the State that the complainant has been informed about the pendency of this appeal, as required under Sec. 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) Case Diary is available.

(3.) This appeal has been filed under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 being aggrieved by the order dtd. 12/6/2023 passed by Special Judge (Atrocities) Guna rejecting the anticipatory bail application.