KESHAV SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for State is heard.

(2.) Present appeal filed u/S.14(A)(2) of the Act assails the order dated 04.04.2019 passed by the Special Judge (Atrocities), Bhind whereby bail application filed by the appellants u/S. 438 of Cr.P.C . seeking anticipatory bail has been rejected.

(3.) The appellants apprehend their arrest in Crime No.3/2019 registered at Police Station Andori, District Bhind (M.P.) for the offences punishable u/Ss.323, 294, 506 and 34 of IPC and Sec. 3(1) (r) and 3(1)(s) of the SC/ST (Prevention of Atrocities) Act, 1989.