- (1.) Leave granted.
(2.) By the impugned judgment a single Judge of the High Court ordered a redo of the whole laborious exercise once completed in full measure at great cost of time and energy, solely on a technical ground.
(3.) Respondent was charge-sheeted for the offences under Section 376 of the Indian Penal Code and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act').;