MAHAVEER SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Sec. 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., reported in (2008) 2 SCC 409, Aleque Padamsee and others Vs. Union of India & Ors., reported in (2007) 6 SCC 171, Divine Retreat Centre Vs. State of Kerala and others reported in (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 :-