LAWS(JHAR)-2022-6-56

RAM CHARITRA PANDEY Vs. STATE OF JHARKHAND

Decided On June 16, 2022
Ram Charitra Pandey Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Saurav Arun, learned counsel for the petitioner along with Ms. Omiya Anusha, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Gaurang Jajodia, learned counsel appearing on behalf of the respondents.

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