PRASHANT KUMAR JAIN Vs. KUSUM

JUDGEMENT

(1.) Heard on application for deleting the name of petitioner No.1 from cause title, as he has died on 15/7/2022 and his son is already on record as petitioner No.2.

(2.) For the reasons stated in the application, it is allowed. Counsel for the petitioners is directed to carry out amendment during the course of the day before the Court Reader.

(3.) This petition has been filed under Sec. 482 of the CrPC for quashing the impugned order dtd. 18/11/2014 passed by the Additional Sessions Judge, Pendra Road in Criminal Revision No.25/2011 whereby the order passed by the SDM, Pendra Road in Criminal Revision No.111/95 under Sec. 145 of the CrPC that there is no apprehension of breach of peace and, therefore, the matter was dropped, which was reopened by the impugned order.