NARENDRA SINGH RAGHUWANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is an appeal filed under Section 14-A (1) of the SC / ST (Prevention of Atrocities) Act against the impugned order dated 9.2.2019 passed by the Special Judge under the SC/ST (Prevention of Atrocities) Act, Bhopal, District Bhopal in bail application no. 401/19 whereby the court below has dismissed the application filed by the appellant under Section 438 of the Cr.P.C.

(3.) The appellant is apprehending his arrest in connection with Crime No. 1/19 Police Station A.J.K., Bhopal, offences registered under section 294 of I.P.C. and under Section 3 (1) (da) r/w Sec. 3 (1) (dha) of the SC/ST (Prevention of Atrocities) Act.