SHAUKAT ALI KHAN Vs. STATE OF JHARKHAND
LAWS(JHAR)-2012-1-20
HIGH COURT OF JHARKHAND
Decided on January 25,2012

SHAUKAT ALI KHAN Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Heard Mr. A. K. Kashyap, learned senior counsel as well as Mr. Awanish Shekhar learned counsel appearing for the petitioners as also learned counsel appearing for the State.
(2.) Perused the papers.
(3.) The present petition is filed, being aggrieved and dissatisfied with the order, passed by the learned Judicial Magistrate, 01st Class, Garhwa in Complaint Case No. 707 of 2003 and also the order dated 03.02.2010, passed by the learned Sessions Judge, Garhwa in Cr. Revision No. 2 of 2010.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.