Madhya Pradesh High Court
Neetu Tyagi vs The State Of Madhya Pradesh on 10 November, 2017
1
W.P. No.18197 of 2017
(NeetuTyagi & Ors. Vs. the State of M.P. & Anrs.)
Gwalior, Dated: 10.11.2017
Shri K.G. Sharma, learned counsel for the
petitioners.
Shri Harish Dixit, learned Government Advocate
for the respondents/State.
In respect of relief sought in the present petition, the petitioner is at liberty to approach the Superintendent of Police, Gwalior with a representation disclosing therein the apprehension as expressed in the present petition.
The Superintendent of Police, Gwalior shall consider the same and take recourse to law.
Petition is disposed of in the above terms. Certified copy as per rules.
(Sanjay Yadav) Judge pwn*