LAWS(MPH)-2022-7-78

KRISHNA Vs. STATE OF MADHYA PRADESH

Decided On July 19, 2022
KRISHNA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

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 †"Actâ€).

(3.) Case diary is available.