MAHILA VINOD KUMAR Vs. STATE OF MADHYA PRADESH
LAWS(SC)-2008-7-10
SUPREME COURT OF INDIA
Decided on July 11,2008

MAHILA VINOD KUMAR Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner.
(2.) Delay condoned.
(3.) Though, we are not inclined to entertain, the special leave petitions but we find that there is a need for expressing views on action to be taken for maliciously setting law into motion.;


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