LAWS(JHAR)-2025-12-50

RANJIT PRASAD CHOUDHARY Vs. STATE OF JHARKHAND

Decided On December 19, 2025
Ranjit Prasad Choudhary Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) By filing this writ petition, the petitioners have prayed for the following reliefs :-

(2.) Heard learned counsel representing the petitioners and learned counsel representing the respondents.

(3.) Brief facts of the case are as follows:-