LAWS(CHH)-2021-7-5

GAJENDRA CHOUDHARY Vs. STATE OF CHHATTISGARH

Decided On July 12, 2021
GAJENDRA CHOUDHARY Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) The matter is heard through Video Conferencing.

(2.) Heard on admission.

(3.) The application is admitted for hearing.