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State of Madhya Pradesh - Section

Section 492 in Criminal Courts - Rules and Orders

492. The entry in the register shall be made in accordance with the facts of the case. Thus, where proceedings under Section 145 of the Code are instituted by the police, the State shall be shown as the complainant and the contesting parties as the opposite party. Where the proceedings are instituted on the complaint of one of the contesting parties he shall be shown as the complainant and the other contestant as the opposite party.