LAWS(MPH)-2011-4-83

GAJRA DEVI Vs. STATE OF M P

Decided On April 18, 2011
GAJRA DEVI Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on I.A. No. 7129/2011, an application for urgent hearing.

(2.) Since case diary is available, application is allowed.

(3.) Heard the learned counsel for the parties.