SAKESH SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking the following reliefs:-

(2.) It is submitted that husband of the petitioner was working as Constable in the Police Department.

(3.) The respondents have filed their return and have also filed their additional return. Paragraphs 5, 6, 7, 8 and 10 of the additional return reads as under:-