LAWS(JHAR)-2024-12-74

BIKRAM MANDAL Vs. STATE OF JHARKHAND

Decided On December 06, 2024
Bikram Mandal Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioners for the following reliefs;

(3.) The brief