Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 142 of 2007
SUNANDA RAJE SHITOLE & ORS. ..... APPELLANTS
VERSUS
STATE OF M.P. & ORS. ..... RESPONDENTS
O R D E R
The matter is only at the stage of investigation
and no order adverse to the appellant has so far been
made.
We, accordingly, dismiss the appeal.
.........................J
[HARJIT SINGH BEDI]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
APRIL 28, 2011.