LAWS(JHAR)-2022-6-53

MINA KUMARI SAH Vs. STATE OF JHARKHAND

Decided On June 06, 2022
Mina Kumari Sah Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Din Dayal Saha, learned counsel appearing on behalf of the petitioner.

(2.) W.P.(S) No. 3758 of 2009 has been filed for the following reliefs:

(3.) W.P.(S) No. 5126 of 2009 has been filed for the following reliefs: