SUBHAM GARG Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C has been filed seeking following reliefs :-

(2.) It is submitted by the counsel for the State that in the light of the judgments passed by the Supreme Court in the case of Sakiri Vasu vs. State of U.P. , 2008 2 SCC 409, Aleque Padamsee and others Vs. Union of India & Ors. , 2007 6 SCC 171, Divine Retreat Centre Vs. State of Kerala and others , 2008 3 SCC 542 and Division Bench of this Court in Smt. Reeta Bais vs. State of M.P. & Ors. Writ Appeal No.247/2016 (Shweta Bhadauria Vs. State of M.P. & Ors.), this application is not maintainable.

(3.) The moot question for consideration is that :-