SACHIN YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned Government Advocate for the State informs that Victim has been served.

(2.) This first criminal appeal under sec. 14(A) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been filed against order dtd. 2/6/2025 passed by Special Judge (Prevention of Atrocities) Act, Jabalpur in SC ATR No.279/2024 whereby the application of the appellants for grant of regular bail under sec. 439 Cr.P.C. has been rejected.

(3.) The appellants have been arrested on 26/7/2024 in connection with Crime No.924/2024 registered at Police Station Panagar, District Jabalpur for offence punishable under Sec. 296, 115(2), 126(2), 103, 3(5) of BNS and Sec. 3(2)(v) of the SC/ST Act.