Madhya Pradesh High Court
Hameer Singh Meena @ Gittu vs The State Of Madhya Pradesh on 6 August, 2018
1 CRA-5780-2018 The High Court Of Madhya Pradesh CRA-5780-2018 (HAMEER SINGH MEENA @ GITTU Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 06-08-2018 Parties through their counsel. Learned counsel for the State seeks time to produce the case diary and also for compliance of provision of Section 15(A)(III) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.
Prayer is allowed.
As prayed, list in the next week.
(RAJEEV KUMAR DUBEY) JUDGE m/-
Digitally signed by MONIKA CHOURASIA Date: 06/08/2018 17:31:42