LAWS(JHAR)-2021-1-5

LAXMI NARAYAN MAHATO Vs. STATE OF JHARKHAND

Decided On January 04, 2021
Laxmi Narayan Mahato Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Anil Kumar, the learned Senior counsel appearing on behalf of the petitioners in Criminal Revision Nos. 172 of 2014 and 261 of 2014.

(2.) Heard Mr. Gautam Kumar, the learned counsel appearing on behalf of the petitioner in Cr. Revision No. 1098 of 2014.

(3.) Heard Ms. Priya Shrestha, the learned A.P.P. appearing on behalf of the opposite party- State in Cr. Revision No. 172 of 2014.