VIJAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner has submitted that this petition has been filed for deleting the name of petitioner No. 1 and petitioner No. 4 (ii) who have expired during the pendency of the present case. She submits that their names be simply deleted from the cause title.

(2.) The learned counsel for the respondents has no objection to the prayer made through interlocutory application.

(3.) Considering the aforesaid submissions, I.A. No. 1835 of 2022 is hereby allowed at the risk of the petitioners. Counsel for the petitioners is directed to delete the names of petitioner No. 1 and petitioner No. 4(ii) from the cause title during the course of the day. I.A. No. 1837 of 2022