LAWS(UTN)-2022-6-89

KISHAN CHAUDHARY Vs. STATE OF UTTARAKHAND

Decided On June 06, 2022
Kishan Chaudhary Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Mr. Sudhir Kumar, Advocate for the petitioners.

(2.) Mr. J.S. Virk, Deputy Advocate General for the State of Uttarakhand.

(3.) Heard learned counsel for the parties.