KALA DEVI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) THIS petition under Section 482 of Cr.P.C for invoking inherent power of this Court seeking directions to respondents No. 2 and 3 to lodge the report on the basis of complaint dated 15.2.2013 made by the petitioner.

(3.) THE learned counsel for the petitioner placed reliance on Lalita Kumari Vs. Government of U.P. & others reported in : 2012 (5) MPHT 336 (SC), in which the Hon'ble Supreme Court has given the following guidelines: