DILIPSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case-diary is not available.

(2.) However, the complainant is represented by the counsel. Learned counsel appearing on behalf of the complainant submits that he has no objection if bail is granted to the present applicant.

(3.) Looking to the no objection given by the learned counsel for the complainant, this matter is disposed of without having the case-diary on the basis of observation made by the learned Special Judge in the impugned order. The present appellant was under custody in connection with Crime No.147/2017, police station- Machalpur, District Rajgarh for offence under Sections 323, 294, 506/34 of IPC and u/s 3(1) R-S, 3(2) (5-A) of the SC/ST (Prevention of Atrocities) Act, 1989.