SAYMA TABASSUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) learned High Court Government Pleader accepts notice for respondent No.1. Sri.Ravindra Reddy, learned counsel accepts notice for respondent Nos.2 and 3.

(2.) In view of the proposed order to be passed, notice to respondent No.4 is dispensed with.

(3.) The petitioner is before this Court seeking for the following reliefs: