Madhya Pradesh High Court
Smt.Manisha vs Devendra Parmar on 21 April, 2016
M.Cr.C.No.2636/2016 21.04.2016
Shri A.M.Mathur, learned Senior Counsel along with Shri N.L.Tiwari, learned Counsel for the applicants.
Heard on the question of admission. Learned Senior Counsel submits that he will move an appropriate application for impleading the State as party to the proceedings. Meanwhile, on payment of process fee within three days, issue notice to the non-applicants. Notice be made returnable within 10 days.
(JARAT KUMAR JAIN) JUDGE ns