GANESHA Vs. STATE OF M. P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A.No.3153/2020, an application for exemption from filing typed copy of the document is taken up, considered and allowed for the reasons mentioned therein.

(3.) Present first Criminal Appeal has been filed under Section 14- A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, against the order dated 3.3.2020 passed by Special Judge (Atrocities), Shivpuri; whereby, the application of the appellant under Section 438 of Cr.P.C. seeking anticipatory bail has been rejected.