LAWS(JHAR)-2022-5-37

CHETAN ADESERA Vs. STATE OF JHARKHAND

Decided On May 08, 2022

Chetan Adesera Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

STATE OF HARYANA AND ORS. VS. BHAJAN LAL AND ORS. [REFERRED TO]
M N OJHA VS. ALOK KUMAR SRIVASTAV [REFERRED TO]
SHARAD KUMAR SANGHI VS. SANGITA RANE [REFERRED TO]
SHARAT BABU DIGUMARTI VS. GOVT. OF NCT OF DELHI [REFERRED TO]
KRISHNA LAL CHAWLA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel appearing on behalf of the petitioners.

(2.) Heard Mr. Deepankar Roy, learned counsel appearing on behalf of Opposite Party No.2.

(3.) Heard Mr. Santosh Kumar Shukla, learned counsel appearing on behalf of Opposite Party-State.

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