ANITA KHARE Vs. STATE OF M P

JUDGEMENT

(1.) SHRI S. P. Sinha, learned counsel with SHRI Ashok Sinha, learned counsel for the petitioner.

(2.) SHRI Harish Agnihotri, learned Govt. Advocate for the respondent No.1 and 2.

(3.) EXTENSION as Govt. pleader/Additional Govt. Pleader of respondents No. 3 and 4 respectively vide order dated 5-8-2009 for a period of three years purportedly in exercise of powers under Section 24 of the Code of Criminal Procedure 1973, (hereinafter referred as Code) read with Rule 18 of the Legal Remembrancer Manual is being questioned in the present writ petition filed under Section 226 of the Constitution of India.