Madhya Pradesh High Court
Kallu @ Sharad Yadav vs The State Of Madhya Pradesh on 27 February, 2017
CRA-630-2017
(KALLU @ SHARAD YADAV Vs THE STATE OF MADHYA PRADESH)
27-02-2017
Shri R.K.Pathak, Advocate for the appellant.
Shri Akhilesh Singh, PL for the respondent/ State.
Learned Panel Lawyer is directed to comply the provisions of section 15-A(3) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, and also make the case diary available on the next date of hearing.
Let the matter be listed on 15.3.2017.
(J. P. GUPTA) JUDGE HS