BISHWANATH PANKAJ Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-8-139
HIGH COURT OF JHARKHAND
Decided on
August 11,2010
BISHWANATH PANKAJ
Appellant
VERSUS
STATE OF JHARKHAND
Respondents
JUDGEMENT
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(1.) Heard.
(2.) The petitioner was daily wager appointed on 01.01.1979.
(3.) While he was discharging his duties as daily wager, he was arrested and taken into custody on 25.03.2004 in connection with a criminal case.;
(2.) The petitioner was daily wager appointed on 01.01.1979.
(3.) While he was discharging his duties as daily wager, he was arrested and taken into custody on 25.03.2004 in connection with a criminal case.;
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