Ramakant Pandey vs The State Of Madhya Pradesh
2021 Latest Caselaw 7049 MP

                                                                            1                             CRA-3363-2021
                                                  The High Court Of Madhya Pradesh
                                                           CRA No. 3363 of 2021
                                                    (RAMAKANT PANDEY Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                        Jabalpur, Dated : 29-10-2021
                                                 Shri Manoj Kumar Pandey, counsel for the appellant.

                                                 Shri Nagendra Singh Solanki, Panel Lawyer for the respondent/State.

None for the respondent No.2.

Through this appeal, the appellant has challenged the order dated 11.02.2020 passed by the Special Judge, Scheduled Castes and Scheduled

Tribes (Prevention of Atrocities) Act, Rewa, District-Rewa in Bail Application No.17/2020.

As per Section 14A (3) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, an appeal may be filed against some order of the trial Court within a period of 90 days from the date of judgment, sentence or order appealed from and the High Court may entertain an appeal after the expiry of said period of 90 days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the period of 90 days. Proviso appended to this sub-section says that no further appeal shall be

entertained after the expiry of the period of one hundred and eight days.

T he present appeal has been preferred by the appellant against the order dated 11.02.2020 which is clearly barred by limitation prescribed under Section 14A (3) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and is dismissed accordingly.

(VIRENDER SINGH) JUDGE

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2021.10.29 18:15:28 IST