BALLU SAHU Vs. STATE OF M.P.

JUDGEMENT

(1.) None for respondent No. 2 though intimated.

(2.) Appellants have filed this criminal appeal under Section 14-A of the SC and ST (Prevention of Atrocities) Act, 1989 (for short "Atrocities Act") against the order dated 24.06.2019 passed by Special Judge (SC/ST Act), District-Gwalior whereby bail application filed on behalf of appellants has been dismissed by the trial Court.

(3.) Appellants apprehend their arrest for the offence registered at Crime No. 54/2019 at Police Station Antri, District Gwalior for the offence punishable under Sections 323, 294, 506, 34 of IPC and Section 3(1)(r), 3(1)(s) and 3(2)(va) of SC/ST (Prevention of Atrocities) Act.