S.M.IQBAL AHMED Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioners has filed a memo stating that petitioner No.1 has expired, petitioner Nos.2 and 3 were discharged by the Trial Court vide order dtd. 8/9/2022 and petitioner Nos.4 and 5 have pleaded guilty and paid fine. In that background, he submits that the above petition, does not survive for consideration.

(2.) Accepting the said memo and the submissions made by the learned counsel for the petitioner, the petition is disposed of in terms of the aforesaid memo.