LAWS(JHAR)-2026-1-74

NIRAJ KUMAR Vs. STATE OF JHARKHAND

Decided On January 15, 2026
NIRAJ KUMAR Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Notice is complete.

(2.) Heard the parties.

(3.) The present writ petition has been filed for the following relief:-