SHAILY GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.31728/2021, an application under Sec. 301(2) of the Cr.P.C.

(2.) For the reasons stated in the application, the same is allowed and Shri Abhishek Parashar, learned counsel for the complainant and his associate is permitted to assist the prosecution.

(3.) Heard learned counsel for the parties.