JITENDRA SINGH YADAV ALIAS PAPITE 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.) Case Diary is perused.

(3.) Learned counsel for the rival parties are heard. At the outset, learned counsel for the State apprised this Court that respondent no.2/complainant has been informed with regard to pendency of this appeal as required under section 15A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act").