(1.) Learned counsel for the State informs that due intimation to the victim in accordance with Sec 15A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, in short the Act, has been sent through office of the Addl. Advocate General but despite that no one appears and therefore, the victim is deemed to be served.
(2.) Case Diary is perused.
(3.) Learned counsel for the rival parties are heard.