Full Judgment Text
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PETITIONER:
STATE OF M.P.
Vs.
RESPONDENT:
SURESH GUPTA AND ANOTHER
DATE OF JUDGMENT08/09/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
JT 1995 (9) 590 1995 SCALE (5)430
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
We have heard learned counsel for the parties. The
respondent, Sadhvi Rithambara, has already been released. It
is stated by Shri D.D. Thakur, learned senior counsel for
the respondent, that the State would be free to proceed with
the pending matters, i.e., not only concerned F.I.R. but
also the other connected matters between the parties. The
courts below would proceed and decide the cases uninfluenced
by any of the findings and observations made by the High
Court in the impugned order and purely based on the merits
of the case. Shri P.P. Rao, learned senior counsel for the
appellant, has very fairly agreed for this suggestion.
In view of the above very fair stand taken by both the
counsel, we reiterate that the courts below are free to
dispose of all the pending or connected matters between the
parties on their merits without being influenced by any of
the findings and observations made by the High Court in the
impugned order.
The appeal is disposed of accordingly.