LAWS(CHH)-2021-11-62

KAMAL SINGH RAJPUT Vs. STATE OF CHHATTISGARH

Decided On November 22, 2021
Kamal Singh Rajput Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Shri C. Jayant K. Rao, counsel for the petitioners.

(2.) Shri Jitendra Pali, Deputy Advocate General for the State.

(3.) Heard on I.A. No. 02 of 2021, an application praying for vacating stay/interim order dated 08.10.2021.