AGATHA HANSDA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2011-7-116
HIGH COURT OF JHARKHAND
Decided on July 08,2011

Agatha Hansda Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) I. A. No. 1404/2011 has been placed before this Court under the heading "For Orders".
(2.) At the very out set, learned counsel for the petitioner seeks permission to delete the prayer No. 1 made in this writ petition.
(3.) Permission, as sought for, is granted.;


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