LAWS(JHAR)-2024-8-7

KAMALUDDIN Vs. STATE OF JHARKHAND

Decided On August 12, 2024
KAMALUDDIN Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) Cr. Revision No. 1522 of 2023 has been filed for the following reliefs: -

(3.) Cr. Revision No. 1537 of 2023 has been filed for the following reliefs:-