RAMADHAR SINGH Vs. STATE OF JHARKHAND
LAWS(JHAR)-2013-11-120
HIGH COURT OF JHARKHAND
Decided on November 21,2013

RAMADHAR SINGH Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) When the matter is called out, the learned counsel for the petitioner is absent.
(2.) Mr. Vaibahv Kumar, J.C. to A.G., appears for the respondents.
(3.) Heard the learned counsel appearing for the respondents.;


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