NIRMAL JEET KAUR Vs. STATE OF MADHYA PRADESH
LAWS(SC)-2004-9-70
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on
September 01,2004
NIRMAL JEET KAUR
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
JUDGEMENT
Arijit Pasayat, J. -
(1.) Leave granted.
(2.) Projection to the respondent No. 2 Dr. Harminder Singh Bhawara under Section 438 of the Code of Criminal Procedure 1973 (in short the Code) is assailed by the appellant.
(3.) A brief reference to the factual aspects would suffice.;
(2.) Projection to the respondent No. 2 Dr. Harminder Singh Bhawara under Section 438 of the Code of Criminal Procedure 1973 (in short the Code) is assailed by the appellant.
(3.) A brief reference to the factual aspects would suffice.;
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