RISHI PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) Learned counsel for the petitioners submitted that during the pendency of the application, petitioners no. 2 and 6 have died.

(3.) In view thereof, the application with regard to petitioners no. 2 and 6 having become infructuous, stands restricted to petitioners no. 1, 3, 4 and 5.