Madhya Pradesh High Court
Chandrapal Singh Thakur vs The State Of Madhya Pradesh on 27 September, 2019
1 CRA-8231-2019
The High Court Of Madhya Pradesh
CRA-8231-2019
(CHANDRAPAL SINGH THAKUR Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 27-09-2019
Shri Richard Rahul Rajoor, learned counsel for the appellant.
Shri S.S. Thakur, learned P.L. for the respondent No.1/State.
Learned PL for the respondent No.1/State is directed to issue notice to respondent No.2 and to comply with the provisions of Section 15-A(iii) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and also make the case diary available on the next date of hearing.
Time is granted.
Let the matter be listed after two weeks.
(VISHNU PRATAP SINGH CHAUHAN) JUDGE RS Digitally signed by RASHMI RONALD VICTOR Date: 01/10/2019 12:05:02