Madhya Pradesh High Court
Suo Moto In The Matter Of The State Of M.P. vs Complainant/Prosecutrix on 7 March, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
THE HIGH COURT OF MADHYA PRADESH
Conc No.415/2022
(SUO MOTO IN THE MATTER OF STATE OF M.P. VS.
COMPLAINANT/PROSECUTRIX & ORS.)
Gwalior, Dated : 07/03/2022
Smt. Anjali Gyanani, learned counsel for the State/appellant.
None for the respondents No.1 and 2.
As per the service report, the bailable warrants issued against the respondents No.1 and 2 were duly served. However, none appears for the respondents No.1 and 2.
Accordingly, issue warrants of arrest against the respondents No.1 and 2 for their appearance before this Court on 21/03/2022.
List this case on 21/03/2022.
(G.S. Ahluwalia)
Pj'S/- Judge
Digitally signed by
PRINCEE BARAIYA
Date: 2022.03.07
17:14:40 -08'00'