LAWS(MPH)-2011-10-88

SEETA YADAV Vs. STATE OF MADHYA PRADESH

Decided On October 11, 2011
Seeta Yadav Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on I.A. No. 16980/2011, an application for urgent hearing.

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

(3.) Also heard the learned Counsel for the parties.