SANGEETA MANOHAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on petition and also on I.A. No. 1/2022 application for grant of interim relief.

(2.) Reliance has been placed on the judgment of Madhya Pradesh High Court in case of Muku Bai v. State of M.P. and Ors., reported in (1998) 2 MPLJ 661 and on the judgment of this Court in case of Smt. Chandrika Devi Verma v. State of Chhattisgarh and Ors., in W.P.(C) No. 826 of 2012, decided on 10/5/2012.

(3.) Learned State counsel representing respondents No. 1, 2 and 3 opposes the petition and the submissions made in this respect. It is submitted that the present proceeding against the petitioner has been initiated in compliance with the order passed by the Division Bench of this Court in W.A. No. 114 of 2022. There is no illegality has been committed in this proceeding. Hence, it can not be stayed.