LAWS(MPH)-2012-6-175

USHA BHADORIYA Vs. STATE OF M.P.

Decided On June 27, 2012
Usha Bhadoriya Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.)

(2.) HEARD . This petition under section 482 of Cr.P.C. has been preferred by the petitioner alleging that the respondents No.2 and 3 are not complying with the directions of the Criminal Court passed in Criminal Case No.10916/2009 pending in the Court of Judicial Magistrate First Class, Gwalior and Criminal Case No.4406/2008 pending in the Court of Judicial Magistrate First Class, Gwalior, whereby the Judicial Magistrate First Class has issued arrest warrant against the accused Ramkishore Shivhare, S/o Late Shri Janki Prasad Shivhare, R/o Deendayal Nagar, Gwalior.

(3.) THIS Court has passed the order on 10.5.2012 which reads as under: