LAWS(CHH)-2020-12-51

RAJESH KUJUR Vs. STATE OF CHHATTISGARH

Decided On December 10, 2020
Rajesh Kujur Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) The appeal is admitted for hearing.

(3.) With the consent of the parties, the matter is heard finally.