RABIA KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and by consent of learned Advocates for the parties herein, taken up for final hearing.

(2.) By this Criminal Writ Petition, Petitioner has prayed for the following reliefs:-

(3.) On 22/6/2022, after hearing the Petitioner's Advocate, this Court passed the following Order:-