LAWS(PAT)-2023-7-10

PALAK BHARTI Vs. STATE OF BIHAR

Decided On July 05, 2023
Palak Bharti Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has preferred the present petition for the following reliefs:

(3.) The matrix of facts giving rise to the writ petition is/are enumerated hereinbelow: