SMT. REETA BABAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) Heard the learned counsel for the parties.

(3.) Petitioner has filed the present petition, under Section 482 of the Cr.P.C., seeking direction to the respondents to register an F.I.R. against the accused and take appropriate action against them.