Madhya Pradesh High Court
Netrapal Singh vs The State Of Madhya Pradesh on 4 January, 2017
CRA-3657-2016
(NETRAPAL SINGH Vs THE STATE OF MADHYA PRADESH)
04-01-2017
Shri S.K. Tiwari, counsel for the appellant.
Shri S.P. Chadar, panel lawyer for the respondent State.
Learned panel lawyer for the respondent State has filed the compliance report of the provision of Section 15-A (3) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989; however, it appears that in the notice, number of this criminal appeal has not been mentioned; therefore, it cannot be said that the aforesaid provision has been properly complied with.
Learned panel lawyer for the respondent State is directed to ensure that the provision is properly complied with.
List the matter in the week commencing 16.01.2017.
(C V SIRPURKAR) JUDGE sh