Madhya Pradesh High Court
Ballister Singh vs The State Of Madhya Pradesh Thr on 25 July, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C.No.28598/2018
(Ballister Singh & another Vs. State of M.P.)
Gwalior, Dated : 25.07.2018
Mr. R.K. Sharma, learned senior counsel assisted by Mr.
M.K. Chaudhary, learned counsel for the applicants.
Mr. R.S. Yadav, learned PP for the respondent/State.
According to the prosecution case, the age of the prosecutrix was less than 16 years on the date of the incident and therefore, in the light of the amended provision of Section 439 (1-A) of Cr.P.C, notice to first informant/guardian of prosecutrix is necessary.
Counsel for the applicants seeks two days time to file necessary application for impleading the prosecutrix as respondent.
As prayed, list this case on 30th July, 2018.
(G.S. Ahluwalia) Judge bj/-
BARKHA JHA 2018.07.25 17:09:29 +05'30'