SHYAM SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE learned counsel for the petitioner is permitted to make necessary correction in the cause title of the interlocutory application.

(2.) IN view of the statement made in the petition and the grounds taken therein, the interlocutory application is allowed and the petitioner is permitted to be substituted in place of the deceased first party Lakshmi Singh, who died on 6th February 2004.

(3.) HEARD the learned counsel for the petitioner and the State.