MANOJ JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) Case-diary is perused.

(2.) Learned counsel for State is heard.

(3.) Present appeal filed u/S.14(A)(2) of the Act assails the order dated 1/6/2019 passed by the Special Judge (Atrocities), District Vidiaha (M.P.) whereby bail application filed by the appellant u/S. 438 of Cr.P.C. seeking anticipatory bail has been rejected.