LAWS(CHH)-2017-6-58

SALIK RAM TIWARI Vs. STATE OF CHHATTISGARH

Decided On June 08, 2017
Salik Ram Tiwari Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard on I.A. No. 1/17 for urgent hearing and I.A. No. 2/17 for hearing the matter during summer vacation.

(2.) On due consideration, both the applications are disposed of.

(3.) Heard finally.