LAWS(MPH)-2014-6-165

MADHU SHARMA Vs. STATE OF M.P.

Decided On June 20, 2014
MADHU SHARMA Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) HEARD .

(2.) I .A. No. 4075/2014 under Section 301(2) of Cr.P.C. Has been filed by Shri Pankaj Saxena, Advocate, for the complainant Brajmohan Kishore Sharma to assist the prosecution.

(3.) APPLICANT has filed an application under Section 439 of Cr.P.C. before 7th A.S.J., Gwalior which was rejected on 6.5.2014.