Madhya Pradesh High Court
Indraj Kotwar vs The State Of Madhya Pradesh on 1 November, 2017
THE HIGH COURT OF MADHYA PRADESH
CRA-4449-2017
(INDRAJ KOTWAR Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 01-11-2017
Shri Subodh Tamrakar, counsel for the appellant.
Shri R.N. Yadav, panel lawyer for respondent no.1/State.
Learned Panel Lawyer is directed to comply with the provisions of Section 15-A (iii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and also to make the case diary available on the next date of hearing.
List the matter on 20.11.2017.
[J.P. Gupta] Judge vj