LAKHAN PAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) It is submitted by the Counsel for the State that the complainant has been informed about the pendency of this appeal as required under Section 15-A of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) This first Criminal Appeal for grant of anticipatory bail has been filed Section 14-A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989 (in short ''Act 1989'') against the order dated 11.07.2017 passed by the Special Judge (Atrocities), Gwalior by which the application under Section 438 of CrPC filed by the appellant for grant of anticipatory bail has been rejected.

(3.) The appellant apprehends his arrest in connection with Crime No.303/2017 registered by Police Station Madhoganj, District Gwalior for offence punishable under Sections 294, 324, 506/34 of IPC and under Section 3(1)(r)(s) of the Act, 1989.