GUDDI DEVI Vs. STATE OF MP

JUDGEMENT

(1.) THIS Court by order dated 18.5.2012 directed the respondents to file reply. Reply has been filed. On 21.6.2012 it was further directed that respondents shall produce the original record for perusal of the Court.

(2.) SMT. Nidhi Patankar prays for 15 days' time to produce the original record.

(3.) LEARNED Government Advocate, on the contrary, supported the orders passed by the authorities below.