LAWS(PAT)-2022-5-79

KANCHAN KUMARI Vs. STATE OF BIHAR

Decided On May 18, 2022
KANCHAN KUMARI Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for respective parties.

(2.) In the instant petition, petitioner has prayed for the following reliefs:-

(3.) On 18/4/2022, the following order was passed:-