AYUSHI JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the order of suspension dt. 13.1.2014 (Annexure P/1). The petitioner also prayed a relief for quashment of FIR, however, the learned counsel appearing on behalf of the petitioner does not press the relief in regard to quashing of the FIR, however, he presses the relief for quashment of order dt. 13.1.2014 (Annexure P/1) in regard to suspension.

(3.) SIMILAR matter in regard to suspension of medical student has been decided by the main seat vide order dt. 27.3.2014 passed in W.P. No. 285/2014.