KHUSHBOO SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India for the following relief(s):

(2.) The brief facts of the case as per the pleading made in the writ petition which requires to be enumerated herein, are as under:

(3.) The background for which the instant writ petition has been filed is the order passed by this Court in W.P.(PIL) No. 4736 of 2025 and analogous cases dtd. 03/12/2025.