Madhya Pradesh High Court
Smt. Mohini Baiga vs Bhupesh Sharma on 24 August, 2017
MCRC-8595-2017
(SMT. MOHINI BAIGA Vs BHUPESH SHARMA)
24-08-2017
Shri U.K. Sharma, Senior Advocate with Shri Suyash Tripathi,
counsel for the applicants.
Shri Amitabh Bharti, Government Advocate for the respondent
No.2/State.
Issue notice to the respondent No.1 on payment of process fee within seven days, returnable within four weeks.
Learned counsel for the applicants is also directed to file the statement recorded by the JMFC under Sections 200 & 202 of CrPC and copy of the order-sheets of that proceedings before the next date of hearing.
List after four weeks.
(RAJEEV KUMAR DUBEY) JUDGE (ra)