MEWALAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on I.A.No.10791/13 which is an application under Section 301(2) of Cr.P.C., seeking permission to assist the public prosecutor.

(2.) IN view of the averments made in the application, it is hereby allowed. Learned counsel for the complainant is permitted to assist the public prosecutor.

(3.) CASE -diary has been perused.