IN RE Vs. STATE

JUDGEMENT

(1.) This matter came up for consideration before me as earlier ordered.

(2.) Shri Tarkeshwar Nath Singh, Advocate appeared before the Court and submitted that Shri Vyas Muni Singh, who is no more in the world, respected the Courts and the Counsel himself respects the Judge in person apart from respecting the Court and the procedure. He also submitted that while dying Shri Vyas Muni Singh told him that the matter should be brought to a logical end. With tears in eyes Shri Tarkeshwar Nath Singh expressed his grief in the memory of his senior and at the same time showed his absolute respect towards the Court.

(3.) While the Court was hearing him Shri Ram Uday Kumar Singh, Advocate, yet another junior colleague of Shri Vyas Muni Singh appeared on the scene and said that because of the torture suffered by Shri Vyas Muni Singh in light of the notices issued by this Court Shri Vyas Muni Singh died. He also submitted that deceased gained Shahadat (martyrdom). When this Court asked him as to what he really wanted to say, he repeated the same.