ISHRAT Vs. STATE OF MP

JUDGEMENT

(1.) Ms. Rekha Shrivastava, learned counsel for the petitioner.

(2.) Matter was list for admission on 13-7-2010. Looking to the averments made in the petitioner we directed Additional Advocate General to seek instructions and directed the case be listed today.

(3.) Today Additional Advocate General produced the original record of the proceeding for our perusal.