LAWS(JHAR)-2018-12-215

DOMAN MAHTO Vs. STATE OF JHARKHAND

Decided On December 11, 2018
DOMAN MAHTO Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Dilip Kr. Prasad, counsel appearing on behalf of the petitioner assisted by Mr. Ram Prakash Singh, Advocate.

(2.) Heard Mr. Apoorva, counsel appearing for the respondents.

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