MUNNALAL VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) As per order sheet recorded by this Court on 4.12.2018, despite giving opportunity to learned counsel for the petitioner to file copy of the order passed by trial Court on the said application under Section 91 of CrPC, learned counsel has not complied the order till now. Hence, the right to submit copy of the order is hereby closed.

(2.) This matter is listed today for hearing on the question of admission. Looking to the controversy involved in the matter it would be appropriate to decide this petition filed under Section 482 of CrPC, finally.

(3.) Heard the learned counsel for the parties and perused the documents available on record.