LAWS(UTN)-2022-5-101

BEENA RANA Vs. STATE OF UTTARAKHAND

Decided On May 09, 2022
Beena Rana Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Mr. T.A. Khan, Senior Advocate assisted by Ms. Sadaf, Advocate for the petitioner.

(2.) Ms. Anjali Bhargava, Additional Chief Standing Counsel for the State.

(3.) Heard learned counsel for the parties.