State of M.P. Vs. Suresh Gupta & Anr [1995] INSC 475 (8 September 1995)

Ramaswamy, K. Ramaswamy, K. Hansaria B.L. (J)

CITATION: JT 1995 (9) 590 1995 SCALE (5)430

ACT:

HEAD NOTE:

O R D E R

Leave granted.

We have heard learned counsel for the parties. The respondent, Sadhvi Rithambara, has already been released. It is stated by Shri D.D. Thakur, learned senior counsel for the respondent, that the State would be free to proceed with the pending matters, i.e., not only concerned F.I.R. but also the other connected matters between the parties. The courts below would proceed and decide the cases uninfluenced by any of the findings and observations made by the High Court in the impugned order and purely based on the merits of the case. Shri P.P. Rao, learned senior counsel for the appellant, has very fairly agreed for this suggestion.

In view of the above very fair stand taken by both the counsel, we reiterate that the courts below are free to dispose of all the pending or connected matters between the parties on their merits without being influenced by any of the findings and observations made by the High Court in the impugned order.

The appeal is disposed of accordingly.

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