VIJAY DHINGRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This alleged first Criminal Appeal filed under Section 14-A(2) of SC/ST (Prevention of Atrocities) Act (in short "Act") on behalf of appellant against the order dated 25.05.2018 passed by Special Judge (SC & ST Act), Gwalior, whereby regular bail application filed under Section 439 of the Cr.P.C. on behalf of present appellant was dismissed, is listed for admission and for consideration of I.A. No.4216/2018 filed on behalf of appellant for early hearing of criminal appeal and I.A. No.4215/2018 filed on behalf of appellant for hearing of this criminal appeal during summer vacation.

(2.) Today, I.A. No.4438/2018 has been filed by Shri Anshu Gupta, counsel on behalf of respondent No.2 for permitting her counsel to assist the Public Prosecutor along with Vakalatnama bearing thumb impression of respondent No.

(3.) Appearing counsel for the parties heard on I.A. No.4438/2018. In view of the reasons mentioned in the application, I.A. No.4438/2018 is allowed and counsel for the respondent No.2 is permitted to assist the learned Public Prosecutor.