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High CourtsSingle Bench(2023) 07 JH CK 0011

Deo Kumar Yadav And Others vs State Of Jharkhand

Jharkhand High Court · Decided on 11 July 2023

HON’BLE JUDGES
Ambuj Nath, J
CASE NUMBER
A.B.A. No. 589 Of 2023
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Judgment

6 paragraphs · 111 words

Ambuj Nath, J

It appears that notice under Section 41A of Cr.P.C has been issued for appearance of the petitioners before the Investigating Officer, but they have not complied with the same.

The petitioners are directed to appear before the Investigating Officer within a week.

Mr. Arbind Kumar Sinha, learned counsel for the petitioners is directed to file supplementary affidavit, stating that the petitioners have complied with the direction of the Court.

List this case after filing of supplementary affidavit.

Considering the aforesaid fact, no coercive steps shall be taken against the petitioners in connection with Nawajaipur P.S Case No.13/2022, pending in the Court of Sri Nishi Kant, learned J.M., Palamau.