LAWS(CHH)-2023-1-32

ALEKH Vs. STATE OF CHHATTISGARH

Decided On January 05, 2023
Alekh Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) The appeal being arguable, is admitted for hearing.

(3.) Issue notice to the respondent.