SATYANARAYAN SAH S/O LATE DHUMAN SAH Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2017-1-211
HIGH COURT OF JHARKHAND
Decided on
January 20,2017
Satyanarayan Sah S/O Late Dhuman Sah
Appellant
VERSUS
THE STATE OF JHARKHAND
Respondents
JUDGEMENT
CHANDRASHEKHAR,J. -
(1.) I.A. No. 6909 of 2016, which has been filed for early hearing of the writ petition, stands allowed.
(2.) Aggrieved of order dated 20.07.2012 whereby, the petitioner has been held not entitled for 1st ACP, the petitioner has approached this Court.
(3.) Heard.;
(2.) Aggrieved of order dated 20.07.2012 whereby, the petitioner has been held not entitled for 1st ACP, the petitioner has approached this Court.
(3.) Heard.;
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