NEELAM CHATURVEDI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Permission to file Special Leave Petition is granted.

(2.) Having heard learned counsel for the petitioner at some length and having perused Sec. 438 Cr.P.C., as it applies to the State of U.P., we issue notice.

(3.) There shall be stay of the operation of the impugned order except the following: