LAKSHMAN MAHTO Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-1-96
HIGH COURT OF JHARKHAND
Decided on January 24,2018

LAKSHMAN MAHTO Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. S.K. Uggal, counsel appearing for the petitioner.
(2.) Heard Mr. Vineet Prakash, J.C to S.C (L&C) appearing for the respondent-State.
(3.) Counsel for the private respondents is absent.;


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