LAWS(CHH)-2016-2-35

RAMPUKAR VERMA Vs. STATE OF CHHATTISGARH

Decided On February 26, 2016
Rampukar Verma Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard.

(2.) Issue notice to the Respondent.

(3.) Shri S.C. Khakhariya, Deputy Advocate General accepts notice on behalf of the State/ Respondent.