ABHAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the outset, Mr. Vishal Kumar Tiwary, learned counsel for the petitioners submits that during pendency of this petition, petitioner no. 1 has left for his heavenly abode. He confines his prayer with regard to petitioner nos. 2 to 4 only.

(2.) Let the name of petitioner no. 1 be deleted from the array of the petitioner.

(3.) Heard Mr. Vishal Kumar Tiwary, learned counsel for the petitioners, Mr. Sanjay Kr. Srivastava, learned counsel for the State and Mr. Jai Shankar Tripathi, learned counsel for the O.P. No. 2.