ANOOP SINGH JADOUN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri S.S.Rawat, learned counsel for the appellant.

(2.) Shri R.K.Mishra, learned Public Prosecutor for the respondent No.1/State.

(3.) Present appeal has been filed under Section 14-(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 against the order dated 18.09.2019 passed by Special Judge (Atrocities), Morena, whereby the application of the appellant under Section 438 of Cr.P.C. seeking bail has been rejected.