VIPIN KUMAR SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) LEARNED Government Advocate accepts notice before admission on behalf of the Respondents No. 1 & 2. Issue notice before admission to the Respondent No. 3 returnable within three weeks. List after three weeks.

(2.) IN the meantime, it is directed that the Petitioner shall cooperate 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 & young, whether staying in the marital house or away from the marital house, are involved.