SHREE RAM TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State. Interlocutory Application No. 3054 of 2007 has been filed for bringing on record the legal heirs of petitioner no. 4 Sri Kant Tiwari who died on. 18.9.2004.

(2.) The names of legal heirs have been furnished in paragraph no.1 of the Substitution Application.

(3.) INTERLOCUTORY Application is allowed. Let legal heirs be substituted in place of petitioner no. 4.