CHANDAN Vs. STATE OF M.P.

JUDGEMENT

(1.) It is submitted by the counsel for the State that when the police tried to serve the notice under Sec. 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (in short "Act"), then she was not found at the address and her elder brother was there, who informed that the complainant is residing with him, but did not give any information about the complainant, therefore, the notice was served on the elder brother of the complainant.