SHAILENDRA @ SHAILU BHATNAGAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None for the complainant, even though intimated.

(2.) Present appeal has been filed under Section 14-A Sub Sec. (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order dated 05.10.2019 passed by Special Judge (Atrocities), Murena, whereby the application of the appellant under Section 438 of Cr.P.C. seeking bail has been rejected.

(3.) Appellant is apprehending his arrest for the alleged offences registered at Crime No.430/2019 at Police Station Ambah, Morena, District Morena, punishable under Sections 323, 294 and 506 of IPC and Sections 3(1)(da) 3(1)(dha), 3(2)(V)(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.