HAMRIUDDIN MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Pursuant to the order dtd. 1/4/2022 notice was issued to the petitioners in Cr. Revision No.312 of 2005, Cr. Revision No.223 of 2005 and petitioner no.1 and 3 in Cr. Revision No.311 of 2005. A service report has been received indicating therein that petitioner nos. 1, 3 and 4 in Cr. Revision No.312 of 2005 have died and as per supplementary affidavit dtd. 10/8/2017 petitioner no.2 in Cr. Revision no. 311 of 2005 has died on 8/9/2009. The notices have been served upon rest of the petitioners in all cases.

(3.) In view of the aforesaid fact, the revision application is dismissed as abated against petitioner nos. 1, 3 and 4 in Cr. Revision No.312 of 2005 and Petitioner No.2 in Cr. Revision No.311 of 2005.