Supreme Court of India
Sunanda Raje Shitole & Ors vs State Of M.P & Ors on 28 April, 2011
Bench: Chandramauli Kr. Prasad, Harjit Singh Bedi
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.