KHAITU ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel Mr. Bijay Kumar Sinha, learned counsel appearing on behalf of the petitioners is present.

(2.) Learned counsel Mr. Rajesh Kumar, appearing on behalf of the State is present.

(3.) Learned counsel for the State submits that an affidavit has been filed in the said case indicating that petitioner No.1 has expired and it is submitted that no fine amount, as such, is involved in the present case.