LAWS(JHAR)-2022-1-102

BALRAM SAHA Vs. STATE OF JHARKHAND

Decided On January 05, 2022
Balram Saha Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Gaurav Piyush, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Rahul Saboo, learned counsel appearing on behalf of the State.

(3.) In the present writ petition, following prayers have been made:-