HARISHCHANDRA PRASAD MANI Vs. STATE OF JHARKHAND
LAWS(SC)-2007-1-37
SUPREME COURT OF INDIA (FROM: JHARKHAND)
Decided on January 31,2007

HARISHCHANDRA PRASAD MANI Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment of the Jharkhand High Court dated 6/5.5.2006 passed in Writ Petition (Cr) No. 234 of 2005.
(3.) Heard learned counsel for the parties and perused the record.;


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