SHANKAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None for the respondent No.2/complainant.

(2.) 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 ).

(3.) Case diary is available.