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Judgment
6 paragraphs · 92 words
Anubha Rawat Choudhary, J
1.
Nobody appears on behalf of the parties.
2.
Office is directed to issue notice to the petitioner through the officer-in-charge of the concerned police station so that he may take steps for disposal of the present case.
3.
Learned counsel for the respondents is directed to seek instruction from the concerned police station and file affidavit before this court regarding service of notice.
4.
Post this case on 26.04.2023.
5.
Let a copy of this order be forwarded to the office of learned Advocate General for compliance.