SHAMSUL HASSAN Vs. STATE OF M P

JUDGEMENT

(1.) Shri Vishal Dhagat, Advocate for the petitioner. Shri S. K. Kashyap, learned P. L. for respondent No. 1-State.

(2.) As far as second respondent/the complainant is concerned, notice was sent to her which has returned back with a note that she has left the place and her whereabouts are not known.

(3.) In view of aforesaid, arguments heard.