MAHILA BUTI SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD.

(2.) PETITIONER has filed this petition under Section 482 of Cr. PC for seeking a direction from this Court against the respondents for submitting report under Section 156 (3) of Cr. P. C. as directed by the CJM, Gwalior on 25-11-2004. Despite the various orders and lapse of more than one and half years report could not be filed.

(3.) THE contention of the learned Counsel for the petitioner is that even after direction of the C. J. M. police neither enquired into the matter nor submitted any report before the C. J. M. and they are appearing and simply taking adjournments.