INDRAVIJAYSINH NATHUSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned A.P.P. waives service of notice of admission for the respondent - State.

(2.) Complainant - Mr.Chandubhai Motibhai Nadiya is present before the Court and places communication dated 29.12.2018 and copy of the Gazette dated 17.08.2018 amending Section 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, the 'Act'). The same is ordered to be taken on record.

(3.) Heard submissions made at bar.