LAWS(CHH)-2002-8-2

SANJAY SINGH PARIHAR Vs. STATE OF CHHATTISGARH

Decided On August 21, 2002
SANJAY SINGH PARIHAR Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Counsel for the State has submitted the report of District Magistrate, Bilaspur and documents of the Apollo Hospital, Bilaspur and that of Principal Secretary Jail, Chhattisgarh Government.

(2.) *********

(3.) Heard learned counsel for the parties.