KRASHNA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This third appeal has been filed under Sec. 14-A (2) of the the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (in short, Act) against the order dtd. 20/6/2022 passed by Special Judge (Atrocities Act) Bhind, rejecting the bail application. The second criminal appeal of the appellant was dismissed by order dtd. 29/09/2022 passed in Cr.A No.8156/2022.

(2.) The appellant has been arrested on 31/5/2022 in connection with Crime No.104/2022 registered by Police Station Mehagaon, District Bhind for offence punishable under Ss. 376, 376(D), 506, 450 of IPC, under Ss. 3(1) (w) (ii), 3(2)(v), 3(2)(va) of the Act and under Sec. 25/27 of the Arms Act. The second criminal appeal of the appellant was dismissed by order dtd. 29/09/2022 passed in Cr.A No.8156/2022.

(3.) As no change in circumstance could be pointed out by counsel for appellant, the appeal fails and is hereby dismissed.