SAKSHI BHARDWAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner submits that since her Advocate has expressed inability to appear before this Court today but in view of the urgency, she has decided to discharge her Advocate and argue the case herself.

(2.) The petitioner was informed that once the matter is argued on merits she may have to take the consequences of the arguments advanced before the Court and later on will not be permitted to approach the Court for re-hearing of the case on the ground that the Advocate engaged by her was not present or heard by the Court. She has accepted this condition. The petitioner is, therefore, permitted to discharge her Advocate and argue the petition in person.

(3.) Heard on admission.