DEEPAK YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) At the outset, learned Panel Lawyer has apprised this Court that complainant has been informed with regard to pendency of this appeal as required under section 15A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act").

(2.) This first appeal has been preferred under section 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act") against the order dated 03/10/2019 passed by Special Judge, (Atrocities), Gwalior (M.P.), whereby appellant's application under section 439 of the Code of Criminal Procedure has been rejected.

(3.) After being arrested by Police Station Gola Ka Mandir Ditrict Gwalior (M.P.) in connection with Crime No.250/2019 registered in relation to the offences punishable under sections 147, 148, 149, 294 and 307 of the IPC and added Sections 325 and 326 of the IPC and Section 3(1)(5) of the Act and Section 25, 27 of the Arms Act, the appellant is in judicial custody since 21/08/2019.