LAWS(CHH)-2021-8-1

SHYAM LAL DEWANGAN Vs. STATE OF CHHATTISGARH

Decided On August 04, 2021
SHYAM LAL DEWANGAN 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.