NAFEES KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) At the outset, learned Dy. Advocate General has apprised this Court that respondent No.2/complainant has been informed with regard to the pendency of this appeal as required under Section 15-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short "the Act").

(3.) Case Diary is perused.