Supreme CourtDivision Bench(1995) 09 SC CK 0036

State of M.P. vs Suresh Gupta and Another

Supreme Court Of India · Decided on 8 September 1995 · Citation: (1995) 9 JT 590

HON’BLE JUDGES
K. Ramaswamy, J · B.L. Hansaria, J
RESULT
Disposed Of
CASE NUMBER
Criminal Appeal No''s. 1085-86 of 1995 (Arising out of SLP (Criminal) No''s. 1886-1887 of 1995)

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Judgment

4 paragraphs · 173 words
1.

Leave granted.

2.

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.

3.

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.

4.

The appeal is disposed of accordingly.