PAWAN KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) Arguments heard.

(2.) According to the petitioners, continuance of the closure proceedings is an abuse of the process of the Court in view of the following facts -

(3.) Attention has also been invited to the decision of the Supreme Court in Special Leave to Appeal (Cri.) No. 7333-7335/2009, wherein a similarly placed unmarried girl was permitted to move freely and to join spiritual services in the Vishwavidyalaya.