LAWS(KAR)-2023-6-198

SEEMA Vs. STATE OF KARNATAKA

Decided On June 14, 2023
SEEMA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Sri S.S.Mahendra, the learned Additional Government Advocate accepts notice for the respondents.

(2.) Heard the learned counsel for the petitioner.

(3.) By way of the present writ petition under Articles 226 and 227 of the Constitution of India, the petitioner prayed for the following relief: