SHANKAR LAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner Mr. D. K. Prasad is present. It is not in dispute that the sole petitioner has expired.

(2.) Learned counsel for the State submits that pursuant to the order dtd. 1/11/2021, communication has been sent to this Court directly as is apparent from the records of the case and in spite of compliance of order dtd. 1/11/2021, no steps have been taken by the son of the petitioner namely, Niraj Kumar to pursue the present case.

(3.) Learned counsel for the petitioner has also submitted that in spite of repeated communication with Mr. Niraj Kumar- son of the petitioner, he has not contacted him to take any steps in the matter.