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Judgment
5 paragraphs · 88 words
Sanjay Kumar Dwivedi, J
1.
Learned counsel for the petitioner shall array the informant as opposite party no.2, in course of the day.
2.
Issue notice upon newly added opposite party no.2 by ordinary process as well as registered post with A/D, for which, requisites etc. must be filed within a week.
3.
Let this matter appear on 02.05.2024.
4.
Till the next date, the petitioner shall not be arrested in connection with Tandwa P.S. Case No.266/2023, pending in the Court of the learned Chief Judicial Magistrate, Chatra.