- (1.)pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak , the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government. Case Diary is perused. Learned counsel for the rival parties are heard.
(2.)At the outset, learned Public Prosecutor apprised this Court that complainant has been informed with regard to pendency of this appeal as required under section 15A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short "the Act").
(3.)This fourth appeal u/S 14A of SC/ST (Prevention of Atrocities) Act assails the order dated 05.09.2019 passed by Special Judge(Atrocities) Distt. Gwalior whereby application preferred by the appellant herein u/S 439 Cr.P.C . has been rejected. The 1 st criminal appeal (bail application) filed by the appellant before this Court was dismissed as withdrawn vide order dated 20/09/2019 passed in Cr.A. No.7764/2019, second appeal was dismissed on merit vide order dated 04/12/2019 passed in Cr.A No. 9972/2019 and third appeal was also dismissed on merit vide order dated 02/03/2020 passed in Cr.A. No. 752/2020.