HARIDWAR PRASAD BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Jasvindar Mazumdar, learned counsel appearing on behalf of the petitioners.

(2.) Heard Mr. Tapas Roy, learned counsel appearing on behalf of the opposite party-State.

(3.) The name of Haridwar Prasad Bhagat was deleted vide order dated 27.01.2021 as his legal heirs namely, Bijay Kumar Bhagat - Petitioner No. 2 in Cr. Rev. No. 796 of 2013 and Ajay Kumar Bhagat - Petitioner in Cr. Rev. No. 852 of 2013 are already before this Court and if the case is ultimately dismissed then the fine imposed upon Haridwar Prasad Bhagat will be realized from his two sons in equal proportion.