AFTAB ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Status report suggests that the case is pending. It has been disclosed that complainant has left for his heavenly abode. Notice to the complainant was issued by this Court and as per service report it appears that O.P. No. 2 has left for his heavenly abode and his death has been confirmed by his son Uday Pratap Singh.

(2.) In that view of the matter the son of the O.P. No. 2 is well aware of the case pending before the learned court and before this court but he is not appearing neither before the learned court nor before this Court. Accordingly, this petition is being heard on merit.

(3.) Heard Mr. Shekhar Prasad Sinha, learned counsel for the petitioner and Mrs. Ruby Pandey, learned counsel for the State.