RESHMA SULTANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 24/9/2020 passed by the Division Bench of the High Court of Karnataka, Bench at Dharwad, in W.A. No. 100066 of 2020 by which the Division Bench of the High Court has dismissed the said appeal preferred by the appellant herein - original respondent No.10, the appellant herein - original respondent No.10 - Reshma Sultana has preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:-

(3.) While issuing notice on 8/1/2021, this Court passed the following order:-