VIPIN KUMAR SINGH Vs. STATETL

JUDGEMENT

(1.) LEARNED Government Advocate accepts notice before admission on behalf of the respondents No. 1 &'2. Issue notice be ­fore admission to the respondent No. 3 returnable with in three weeks. List af ­ter three weeks.

(2.) IN the meantime, it is directed that the petitioner shall co-operate with the investigation and no coercive method, like arrest etc. shall be used against the petitioner without obtaining the prior permission from this Court.

(3.) WE have found that particularly in the First Information Report, all the relatives, old and young, whether staying in the marital house or away from the marital house, are involved.