MANJU RANI CHAUHAN,J. - (1.) At the time of filing of the present petition, certified copy of the impugned order has not been annexed along with the present petition.
(2.) Today, a supplementary affidavit has been filed on behalf of the petitioner enclosing certified copy of the order impugned. The same is taken on record.
(3.) Heard Mr. S. Sengar, learned counsel for the petitioner and the learned A.G.A. for the State as also perused the material on record.;