SUMITRA DEVI 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, petitioner no. 1 died on 10.03.2017.

(3.) In view thereof, the name of petitioner no. 1 is expunged as a petitioner in the present application. The application now remains restricted to petitioner no. 2.