PANKAJ KUMAR Vs. STATE OF JHARKHAND
LAWS(SC)-2021-8-36
SUPREME COURT OF INDIA
Decided on August 19,2021

PANKAJ KUMAR Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

RASTOGI, J. - (1.) Leave granted.
(2.) The instant batch of appeals have been preferred assailing the judgment and Order passed by the High court of Jharkhand dated
(3.) The brief narration of facts for proper appreciation of the controversy relevant for the purpose are as under.;


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