LAWS(UTN)-2022-1-10

ANURADHA SHARMA Vs. STATE OF UTTARAKHAND

Decided On January 13, 2022
ANURADHA SHARMA Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Mr. Subhang Dobhal, Advocate for the petitioner.

(2.) Mr. N.S. Pundir, Deputy Advocate General for the State of Uttarakhand.

(3.) Mr. B.S. Negi, Advocate for respondent nos. 3 to 5.