LAWS(KAR)-2024-8-24

AISHWARYA KARIGOUDAR Vs. STATE OF KARNATAKA

Decided On August 30, 2024
Aishwarya Karigoudar Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Petitioner is knocking at the doors of the Writ Court with the following prayers:

(2.) BRIEF FACTS:

(3.) Having heard the learned counsel appearing for the parties and having perused the petition papers we are inclined to grant indulgence in the matter as under and for the following reasons: