KISHAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on I.A. No. 3770/2014 which is an application preferred under Section 301(2) of the Code of Criminal Procedure.

(2.) LOOKING to the averments made in the application, I.A. No. 3770/2014 is hereby allowed and Shri Vilas Tikhe, learned counsel, is permitted to assist the prosecution.

(3.) PERUSED the case diary.