LAWS(CHH)-2024-9-35

SHIV PRASAD NAYAK Vs. STATE OF C.G.

Decided On September 11, 2024
Shiv Prasad Nayak Appellant
V/S
STATE OF C.G. Respondents

JUDGEMENT

(1.) Heard on Admission.

(2.) Admit.

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