LAWS(MPH)-2022-8-12

ASLAM KHAN Vs. STATE OF MADHYA PRADESH

Decided On August 04, 2022
ASLAM KHAN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) It is submitted by the counsel for the State that the complainant has been informed about the pendency of this appeal as required under Sec. 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (in short Act, 1989 ).