SHAITAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Case-diary is perused.

(2.) Counsel for the rival parties are heard.

(3.) The present appeal u/S 14-A(2) of SC/ST (Prevention of Atrocities) Act assails the order dated 12.07.2019 passed by the Special Judge, Guna whereby application preferred by the appellant herein u/S 438 of Cr.P.C. has been rejected.