LAWS(CHH)-2022-11-136

RATIRAM NISHAD Vs. STATE OF CHHATTISGARH

Decided On November 11, 2022
Ratiram Nishad Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) Admit.

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