JAI BHOLE SHANKAR Vs. STATE OF CHATTISGARH

LAWS(SC)-2012-7-99

SUPREME COURT OF INDIA (FROM: CHHATTISGARH)

Decided on July 09,2012

JAI BHOLE SHANKAR Appellant

VERSUS

STATE OF CHATTISGARH And ORS Respondents

- (1.) Leave granted.
(2.) Delay condoned.
(3.) Shri Atul Jha, learned counsel appears and accepts notice on behalf of the State of Chhattisgarh.;