NARAYAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) On account of the prevailing conditions worldwide, brought about by the COVID 19 virus, this application has been heard and decided through video conferencing, to maintain social distancing. The necessary parties have effectively been represented by their respective counsels through video conferencing.

(2.) This is the first criminal appeal filed by the appellant under Section 14-A of the SC/ST (Prevention of Atrocities) Act (for short "the Act") against the impugned order dated 04.09.2019 passed by the Special Judge, Seoni whereby the Court below has dismissed the application filed by the appellant under Section 439 Cr.P.C for grant of bail.

(3.) The appellant was absconding since long and he was arrested ultimately on 28th August, 2019 in connection with Crime No. 212/15 registered at P.S. Ugli, District Seoni for the offences mentioned therein.