NARESH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant interlocutory application has been filed on behalf of the appellants with a prayer to expunge the name of appellant no. 1 namely, Naresh Paswan submitting that during the pendency of the present appeal, appellant no. 1 died on 24/8/2022.

(2.) It has been submitted on behalf of the appellants that appeal has abated against appellant no. 1 due to his death and his name be expunged from the array of the parties.

(3.) Having considered the death of appellant no. 1 Naresh Paswan, his name is ordered to be expunged from the array of the parties and the appeal stands abated against him.