LAWS(JHAR)-2022-4-88

ANITA DEVI Vs. STATE OF JHARKHAND

Decided On April 07, 2022
ANITA DEVI Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Samavesh Bhanj Deo, learned counsel appearing on behalf of the petitioner along with Ms. Shatakshi, learned counsel for the petitioner.

(2.) Heard Mr. Shubham Mishra, learned counsel appearing on behalf of the respondent- State of Jharkhand.

(3.) Heard Mr. Arvind Kumar Mehta, learned counsel appearing on behalf of the respondent no. 5.