BINOD MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner is directed to join investigation of the case and appear before the Investigating Officer within three weeks and co-operate in the investigation of the case, if notice under Sec. 41(A) of Cr.P.C. is issued to the petitioner.

(2.) List this case after three weeks. In the meantime, call for up-to-date case diary and criminal antecedent report, if any, of the petitioner from the court concerned.

(3.) Until further orders, petitioner shall not be arrested in connection with M.G.M. P.S. Case No. 84 of 2022 pending in the court of learned Judicial Magistrate, 1st Class at Jamshedpur.