LAWS(JHAR)-2022-11-75

RAJEEV KUMAR SINHA Vs. STATE OF JHARKHAND

Decided On November 01, 2022
Rajeev Kumar Sinha Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Learned counsels for the petitioner and learned Spl.P.P. for the State are present.

(2.) No one has appeared for the O.P. No. 2.

(3.) Heard the parties present.