LAWS(JHAR)-2022-1-20

LALAN MOCHI Vs. STATE OF JHARKHAND

Decided On January 10, 2022
Lalan Mochi Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Manoj Tandon, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Om Prakash Tiwari, learned counsel appearing on behalf of the Respondent-State.

(3.) The present writ petition has been filed for the following reliefs: -