SANTOSH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) I.A. No.10269/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) Present criminal appeal has been filed under Section 14-(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 against the order dated 10/07/2020 passed by Special Judge (Atrocities), Gwalior, whereby the application of the appellant under Section 438 of Cr.P.C. seeking anticipatory bail has been rejected.

(3.) Appellant apprehends his arrest in connection with Crime No.107/2020 registered at Police Station University, District Gwalior, in relation to the offence punishable under Sections 294 , 323 , 34 of IPC and Sections 3(1)(d) , 3(1)(e) and 3(2)(Va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.