KASHMI BHAGTANI Vs. STATE OF MADHYA PRADESH & ORS
LAWS(SC)-2018-4-209
SUPREME COURT OF INDIA
Decided on April 25,2018

Kashmi Bhagtani Appellant
VERSUS
State Of Madhya Pradesh And Ors Respondents

JUDGEMENT

- (1.) Permission to file the special leave petitions is granted.
(2.) Leave granted.
(3.) We have heard learned counsel appearing for the parties and perused the record.;


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