Madhya Pradesh High Court
Smt. Sudama Bai vs The State Of Madhya Pradesh on 11 April, 2017
WA-137-2017
(SMT. SUDAMA BAI Vs THE STATE OF MADHYA PRADESH)
11-04-2017
Shri K.K. Pandey, Advocate for the appellant.
Shri Pushpendra Yadav, Government Advocate for the
respondents-State.
After having heard learned counsel for the appellant and going through the order passed by the learned Single Judge in W.P. No.11446/2016, we do not find any merit and substance in this appeal.
Appeal stands dismissed.
(S.K. SETH) (H.P. SINGH)
JUDGE JUDGE
irfan