LAWS(JHAR)-2025-9-25

AMBER KACHCHAP Vs. STATE OF JHARKHAND

Decided On September 26, 2025
Amber Kachchap Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Aggrieved by the judgment passed by the learned Writ Court, the writ petitioner/appellant has filed the instant Letters Patent Appeal.

(2.) The parties shall be referred to as they were before the learned Writ Court.

(3.) The writ petitioner had filed the writ petition for the grant of following substantial reliefs:-