Madhya Pradesh High Court
Meera @ Ramkanya @ Ramkali vs The State Of Madhya Pradesh on 23 April, 2018
:1:
THE HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
Cr.A.No.3048/2018
Indore, Dated: 23/04/2018
Shri Harshwardhan Pathak, learned counsel for the
appellant.
Shri Mukesh Kumawat, learned Public Prosecutor for the
respondent/State.
Case diary is not available. Learned Public Prosecutor for the State is directed to produce the case diary positively on the next date of hearing and also directed to comply the provisions of Section 15-A (3) of the SC & ST (Prevention of Atrocities) Act.
List in the next week.
(S. K. Awasthi) Judge moni Digitally signed by Moni Raju Date: 2018.04.24 10:59:11 +05'30'