Sanjay Jaiswal vs The State Of Madhya Pradesh
2022 Latest Caselaw 6713 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 2484 of 2021 (SANJAY JAISWAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 05-05-2022 Shri Ankit Saxena, counsel for the appellant.

Shri Surdeep Khampariya, Panel Lawyer for the State. In view of the provisions of Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and also having regard to the order dated 03.02.2022 passed by a co-ordinate Bench of this Court in Criminal Appeal No.3588/2021(Guddu @ Vijay & others Vs. State of M.P. & another) and

the judgment passed by Hon'ble the Supreme Court in Criminal Appeal No.472/2021 (Sanjay Kumar Rai Vs. State of Uttar Pradesh & Anr. ) on 07.05.2021, the appeal against order framing charge is maintainable.

Therefore, the office objection regarding maintainability of the appeal is overruled.

As prayed for by learned counsel for the appellant, list the case after two weeks.

Meanwhile, State is directed to serve notice to the victim/complainant under Section 15-A(3) of the Scheduled Castes and the Scheduled Tribes (Prevention of

Atrocities) Act, 1989 & submit the compliance report and also to make the case diary available on the next date of hearing.

(VIRENDER SINGH) JUDGE

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2022.05.06 17:52:51 IST