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Judgment
11 paragraphs · 187 wordsG.S. Ahluwalia, J
It is submitted by the Counsel for the State that the complainant has been informed about the pendency of this appeal, as required under Section 15-A
of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
This appeal has been filed under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 being aggrieved
by the order dated 21/9/2020 passed by Special Judge (Atrocities), Morena rejecting the anticipatory bail application.
The appellant apprehends his arrest in Crime No.375/2020 registered by Police Station City Kotwali, District Morena for offence punishable under
Sections 323, 294, 336, 308, 34 of IPC and Sections 3 (1) (R), 3 (2) (va), 3 (1) (S) of the Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities) Act.
The first Criminal Appeal under Section 14-A of the Act which was in the nature of anticipatory bail application was withdrawn by order dated
9/10/2020 passed in Criminal Appeal No.5064/2020 after arguing the matter at length. As no change in circumstance could be pointed out by the
counsel for the appellant, accordingly, the appeal fails and is hereby dismissed.