LAWS(PAT)-2007-3-150

MADHUSUDAN PRASAD DEOKULIAR Vs. STATE OF BIHAR

Decided On March 08, 2007
Madhusudan Prasad Deokuliar Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) I .A. No. 1670 of 2005 has been filed for substitution of legal heirs of the deceased petitioner.

(2.) I .A. is allowed.

(3.) COUNSEL for the parties are present.