SUNIL KUMAR SINHA Vs. STATE OF JHARKHAND

LAWS(JHAR)-2010-1-7

HIGH COURT OF JHARKHAND

Decided on January 18,2010

SUNIL KUMAR SINHA Appellant

VERSUS

STATE OF JHARKHAND Respondents

- (1.) This appeal is admitted for hearing.
(2.) Issue notice.
(3.) Call for the lower court records.;