LAWS(ALL)-2025-9-29

SAPANA DEVI Vs. STATE OF U.P.

Decided On September 17, 2025
Sapana Devi Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Instructions passed on today to the Court sent by Chief Medical Officer, Veerangana Jhalkari bai Mahila Chikitsalaya, Lucknow by Sri Rajiv Singh Chauan, learned Additional Chief Standing counsel be kept on record.

(2.) Heard learned counsel for the petitioner and Sri Rajiv Singh Chauhan, learned Additional Chief Standing counsel appearing on behalf of the respondents no. 1 to 4.

(3.) No notice need be issued to the respondent no. 5 taking into consideration the nature of order proposed to be passed.