JIVA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report received. The same is taken on record. The copy whereof is supplied to the learned counsel appearing on behalf of the petitioner.

(2.) Heard learned counsel for the parties and perused the status report.

(3.) The case at hand has been registered under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The complainant in the case at hand is one Ms. Tanu Jariyal.