ASHIQ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal under Sec. 14-A of SC/ST Act is preferred being aggrieved by the order dtd. 22/12/2025 in Special Case No.237/2025 by Special Judge SC/ST (POA) Act, 1989, Ratlam arising out of Crime No.563/2025 registered at P.S. Industrial Area, Ratlam for the offences punishable under Ss. 69 of BNS, 2023 and Sec. 3(2)(v) of SC/ST Act and Sec. 3/5 of the Madhya Pradesh Freedom of Religion Ordinance, 2020.

(2.) A report be called from the Special Judge, SC/ST (POA) Act, 1989, Ratlam on which dates the summons were issued and to whom the summons were issued.

(3.) A report be also called from the In-Charge Police Station- Industrial Area, District- Ratlam on which date they received the summons and why the summons have not been returned back and why witnesses have not been kept present before the trial court especially in such a sensitive matter where the allegations are of the conversion of the religion.