LAL SAHEB Vs. STATE OF M P

JUDGEMENT

(1.) Learned counsel for the applicants submits that he has no instructions in the matter.

(2.) A perusal of the record reveals that on 18.12.2015, learned counsel for the applicants was directed to implead the complainant Rekha Ahirwar as respondent no. 2; however, learned counsel for the applicants submits that since he was unable to contact the applicants, he could not comply with Court order dated 18.12.2015.

(3.) In aforesaid circumstances, the Court shall proceed to dispose of this miscellaneous criminal case under Section 482 of the Cr.P.C., on merits.