ANAND @ DABBU RAGHUWANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None for the respondent/complainant despite compliance of provision o f Section 15(1)(III) of SC/ST (Prevention of Atrocities) Act by the respondent No.1.

(2.) It appears from the record that the office has raised an objection regarding maintainability of this appeal. However, this criminal appeal has been filed against the order dated 30/4/2021 passed by Special Judge notified under the Provisions of SC/ST (Prevention of Atrocities) Act, so looking to the provisions of Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, office objection is hereby overruled.

(3.) Case diary perused and arguments heard.