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LAWS(JHAR)-2022-7-43

MAHENDRA RAM Vs. STATE OF JHARKHAND

Decided On July 18, 2022
MAHENDRA RAM Appellant
V/S
STATE OF JHARKHAND Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. C LALITHA [REFERRED TO]
SURENDRA PRASAD SHUKLA VS. STATE OF JHARKHAND [REFERRED TO]
MANOJ KUMAR VS. STATE OF U.P. AND ORS. [REFERRED TO]
PRAVIN KUMAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Pandey, learned counsel appearing n behalf of the petitioner.

(2.) Heard Mr. Aashish Kumar Thakur, learned counsel appearing on behalf of the respondents.

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

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