DEEP NARAYAN TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal under Section 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for Brevity "Act, 1989"), has been filed by the appellant/Deep Narayan Tiwari to assail the order dated 01/06/2018, passed by the Special Judge under the Act, 1989, Shahdol, whereby charges have been framed under Sections 500, 385 of IPC and Section 3(1)(r) read with Section 3(2)(v-a) of the "Act, 1989" against the appellant.

(2.) On behalf of the appellant, it is contended that, the appellant earlier filed M.Cr.C. No.19615/17 under Section 482 of Cr.P.C., whereby the same was allowed on 14/11/2017 and the appellant has been exonerated for offences under Sections 305 of IPC and Section 3(2)(v) of the "Act, 1989".

(3.) Subsequently, the learned trial Court framed charges for offences under Sections 500, 385 of IPC and Section 3(1)(r) and 3(2)(v-a) of the Act, 1989. The appellant has challenged the same.