Madhya Pradesh High Court
Sanju@Vikash Kumar Soni vs The State Of Madhya Pradesh on 22 September, 2017
CRA-3541-2017
(SANJU@VIKASH KUMAR SONI Vs THE STATE OF MADHYA PRADESH)
22-09-2017
Shri D.K.Soni, counsel for appellant.
Shri Ajay Tamrakar, G.A., for State.
Issue notice to respondent no.2.
State is also directed to intimate respondent no.2 under section 15-A of the SC/ST (Prevention of Atrocities) Act.
List after a week.
(ANURAG SHRIVASTAVA) JUDGE M.