AMAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Present Revision Petition Has Been Preferred By Amar Singh, Maman, Gulab and Rohtash. They all are residents of Village Badyian Brahmnan, Tehsil and District Hisar.

(2.) Counsel for the petitioners had placed on record a copy of death certificate of petitioner No. 1 - Amar Singh showing his date of death as 19.12.2009 and vide a separate order dated 4.5.2010, Chief Judicial Magistrate, Hisar had been ordered to hold an enquiry regarding the factum of death of Amar Singh. In pursuance of order dated 4.5.2010, the revision petition qua Amar Singh had already abated. If found otherwise, the Registry will revive the revision petition qua him.

(3.) Criminal Misc. No. 32155 of 2009 filed on 6.7.2009 was also allowed vide order dated 4.5.2010 and the documents annexed therewith as Annexures P7 and P9 were taken on record as additional evidence.