LAWS(JHAR)-2022-4-35

ANJELA HANSDA Vs. STATE OF JHARKHAND

Decided On April 12, 2022
Anjela Hansda Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Sushant Kumar, learned counsel for the petitioner.

(2.) Heard Mr. Satyam Parmar, learned counsel for the respondents.

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