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PETITIONER: STATE OF M.P.

       Vs.

RESPONDENT: SURESH GUPTA AND ANOTHER

DATE OF JUDGMENT08/09/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

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

ACT:

HEADNOTE:

JUDGMENT:                          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.