VISHNU PRASAD SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None for respondent No.2 despite service of notice and intimation, as has been admitted by learned Public Prosecutor.

(2.) Case Diary is available.

(3.) This is Criminal Appeal for grant of anticipatory bail filed under Section 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, (in short the Act) against the order dated 3.11.2018 passed by the Special Judge, Guna, in bail application No.1228/2018, whereby anticipatory bail application of the appellant has been dismissed.