PRATIBHA YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS petition under Section 482 of Cr.P.C. has been filed to invoke the inherent powers of this Court and to direct the respondents No. 2 and 3 to take suitable action on the written complaint (Annexure A -1) dated 20.02.2014 by the petitioner.

(3.) SUBSEQUENTLY , on 21.12.2013, the brother of the petitioner received a message that someone else is operating the cell phone of Kapil Yadav by putting a different SIM card having number 97555 -76209. When Monu called on this mobile, some one responded from other side and told his name as Arvind Pal @ Gatta, resident of Chirula. He also told that he got the cell phone in the field.