GYAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is an appeal filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the impugned order dated 20.09.2018 passed by the Special Judge, Sagar, District Sagar whereby the court below has dismissed the bail application no.1163/2018 filed by the appellant under Sec. 438 of Cr.P.C.

(3.) The appellant is apprehending his arrest for the offence punishable under Sections 294, 323, 325, 336 and 506/34 of the I.P.C. read with section 3(1) (R) and 3 (1) (S) and 3(2)(5-A) of the SC/ST (Prevention of Atrocities) Act registered vide Crime No.136/2018 at Police Station Bhangadh, District Sagar.