SIKANDAR NAYAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears on behalf of the petitioner.

(2.) I have gone through the Criminal Writ Petition.

(3.) In this Criminal Writ Petition, the petitioner has prayed to direct the Investigating Officer of Namkum P.S. Case No.98 of 2023, registered for offences under Ss. 302, 201 and 120B IPC, to arrest one Vijay Nayak, who according to him is the main accused.