BALBIR MEENA Vs. STATE

JUDGEMENT

(1.) For the grounds and reasons stated in the application, the same is allowed. With the consent of parties, the main petition is called on board today itself and heard finally.

(2.) Disposed of.

(3.) The Petitioner impugns order dtd. 21/8/2020, passed by the Sub Divisional Magistrate (Dwarka)- Respondent No.3, sanctioning an amount of INR 10,000/- out of INR 1 lakh as compensation as per the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995[("the Rules") to the Petitioner as a victim in relation to FIR no. 337/2019.