AKANSHA CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) SHRI Vivek Kumar Lal, City Superintendent of Police, Purani Chhavni, Gwalior and Investigation Officer of the impugned Crime No. 285/2014 is present alongwith the case diary.

(2.) HEARD on I.A. No. 10388/2014.

(3.) THIS is an application on behalf of the applicant to amend para 3 of the petition filed under Section 438 of the Cr.P.C.