LAWS(PAT)-2022-5-76

ANJU KUMARI Vs. STATE OF BIHAR

Decided On May 19, 2022
ANJU KUMARI Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

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

(3.) On 12/5/2022, following order was passed: