Madhya Pradesh High Court
Ballister Singh vs The State Of Madhya Pradesh Thr on 9 August, 2018
1 MCRC-28598-2018
The High Court Of Madhya Pradesh
MCRC-28598-2018
(BALLISTER SINGH Vs THE STATE OF MADHYA PRADESH THR)
2
Gwalior, Dated : 09-08-2018
Shri V.K. Agarwal, learned counsel for the applicants.
Shri R.K. Awasthi, learned Public Prosecutor for the
respondent/State.
Heard on I.A. No. 6024/2018, an application for impleading complainant as a party.
Application is allowed.
Let necessary corrections be carried out within three days and process fee be also paid for issuance of notices to the newly added respondents by Registered Post Ad, returnable in two weeks.
(VIVEK AGARWAL) JUDGE shanu* SHANU RAIKWAR 2018.08.09 15:03:46 +05'30'