MANGILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat third criminal appeal under Sec. 14(A)(2) of the Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 (as amended by the Act of 2015) read with Sec. 439 of the Code of Criminal Procedure, 1973, being aggrieved by order dtd. 20/1/2026 passed by the Special Judge, (SC/ST) POA, Act, Rajgarh, Bioara, M.P. in SCATR No.186/2025.

(2.) The appellant is in custody since 27/7/2025 in connection with Crime No.355/2025 registered at Police Station- Rajgarh District Rajgarh under Sec. 87, 64, 64(2)(m), 127(4), 351(3) of BNS, 2023 and under Sec. 3(1)(w)(i) and 3(2)(v) of SC/ST (P.A) Act, 1989.

(3.) First criminal appeal was dismissed vide order dtd. 22/9/2025 and thereafter, second criminal appeal was dismissed as withdrawn vide order dtd. 15/12/2025 in CRA No.11740/2025.