WILLIAMS REBECCA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Pursuant to the order dtd. 11/7/2022, the Oath Commissioner is present in person and has explained to this Court the circumstances under which he had put his seal and signature on the affidavit.

(2.) In view of the detail discussions which took place in the Court's proceeding, Mr. Awadhesh Kumar Pandey, learned Sr. Panel Counsel for the Union of India assisted by Mr. Radhika Raman, learned C.G.C. has given up his objections, hence, this issue needs no further consideration.

(3.) In the present case, the petitioner is said to be a young girl aged about 26 years. She is a Canadian citizen and is said to be a well educated lady. She is an Interdisciplinary Artist and Educator from Toronto.