MUKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal has been filed under Section 14-A of SC/ST (Prevention of Atrocities) Act against the order dated 26/04/2017 passed by Special Judge, SC/ST (Prevention of Atrocities) Act District-Chhindwara, whereby learned Judge rejected the bail application filed by the appellant Mukesh S/o Heeralal Yadav under Section 439 of Cr.P.C. to get bail in Crime No.38/2017 registered at Police Station-Batkakhapa, District Chhindwara for the offence under Sections 313, 376(2) K, N of the I.P.C. and Section 3(1)B(i)(ii), 3(2)(V)K of SC/ST (Prevention of Atrocities) Act.