PREM PRAKASH BANSAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A.No.23009/2017 and I.A.No. 23156/2017 filed under section 301(2) of the Cr.P.C., 1973 for permitting the complainants' counsel to assist the Public Prosecutor.

(2.) In the interest of Justice, both the applications are allowed and counsel for the complainant are permitted to assist the Public Prosecutor.

(3.) Appearing counsel for the parties heard on first anticipatory bail application under section 438 of Cr.P.C., 1973 before this Court in relation to Crime No. 814/2017 registered at Police Station Ganjbasoda, District Vidisha in reference to offences punishable under Sections 420, 406, 409 and 34 of the IPC and the produced documents by both parties and relating case diary are perused.