ARVIND PATEL Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This Criminal Appeal has been filed on behalf of the appellant under Section 14-A(1) of the SC/ST (Prevention of Atrocities) Act for grant of anticipatory bail.

(3.) The appellant is apprehending his arrest in connection with Crime No.214/2017 registered at Police Station Churhat, District Sidhi (M.P.) for the offence punishable under Sections 294, 323, 506 r/w 34 of IPC and Section 3(1)(R)(s) of SC/ST (Prevention of Atrocities) Act.