BHURA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) It is submitted by the Counsel for the State that the complainant has been served, as per the provision of Section 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(3.) This criminal appeal under Section 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act has been filed for grant of bail.