MEENAKSHI SAXENA Vs. STATE OF U.P.

JUDGEMENT

(1.) On an urgency being mentioned on behalf of learned counsel for petitioner, the case has been listed today in the supplementary list of fresh cases and has been heard.

(2.) When the mention was made, learned Standing Counsel was at that stage was directed to seek instructions and accordingly, written instructions from the Chief Medical Superintendent, 1 Beded Combined Hospital Sirauli Gauspur, Barabanki has been received and placed before this Court and the same is taken on record.

(3.) Heard Shri Jai Bahadur Singh, learned counsel for petitioner, learned Standing Counsel for the State and perused the material available on record.