RAJIV SONI Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Awadhesh Singh Tomar, learned counsel for the respondent no.2/complainant.

(2.) At the outset, learned Public Prosecutor has apprised this Court that respondent no.2/complainant has been informed with regard to pendency of this appeal as required under section 15A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The appellant apprehends his arrest in connection with Crime No.613/2019 registered at Police Station Kotwali Ashoknagar, District Ashoknagar for the offence under Sections 294, 323, 506 of IPC and sections 3 (1) (r), 3 (1) (s) and 3 (2) (va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.