TAWHEEDA AKHTAR Vs. RUQAYATASLEEM

JUDGEMENT

(1.) The instant appeal is preferred by the appellant against judgment dtd. 6/4/2022 (hereinafter referred to impugned order) passed in SWP No. 2130/2013 captioned as "Ruqaya Tasleem Vs. State and Ors".

(2.) Before adverting to the issues involved in the instant appeal, brief facts emerging therefrom are delineated as under: -

(3.) The impugned judgment is being challenged, inter alia, on the following grounds: -