Bisheshwar Majhi & Ors vs The State Of Jharkhand
2021 Latest Caselaw 2989 Jhar

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                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              Cr. Revision No. 980 of 2013

                     Bisheshwar Majhi & Ors.                 ...    ...     Petitioners
                                         Versus
                     The State of Jharkhand           ...       ...         Opp. Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through: Video Conferencing

11/18.08.2021

1. Learned counsel for the petitioners Ms. Ruchi Rampuria is present.

2. Learned counsel for the opposite party-State Ms. Vandana Bharti is also present.

3. Learned counsel for the State submits that an affidavit has been filed in the instant case indicating that the petitioner No.-1 has expired. It has been submitted that the legal heirs of petitioner No.-1 i.e petitioner no. 2 and 3 , are already on record. She submits that fine has been imposed in the impugned judgements and accordingly, the same may be taken care of by this Court at the stage of final disposal of this case. In case, this Court does not interfere with the impugned judgments passed by the learned courts below, then the fine amount can be taken care of by the petitioner Nos. 2 and 3, who are the legal heirs of petitioner No.-1 (since deceased).

4. Learned counsel for the petitioner no. 2 and 3 has no objection to the aforesaid prayer made by the learned counsel for the State.

5. After hearing the learned counsel for the parties and considering the affidavit filed by the State, it is not in dispute that the petitioner No.-1 has expired. Office is directed to delete the name of petitioner No.-1 from the cause title in red ink.

6. This Court also finds that the petitioner Nos. 2 and 3 are the legal heirs of petitioner No.-1 and they are already on record. The fine imposed upon the deceased petitioner no. 1 by the learned courts below will also be taken care of at the stage of final disposal of the present case, as his legal heirs are already on record.

7. At this stage, learned counsel for the petitioners prays for adjournment.

8. With the consent of the learned counsel for the parties, the matter is adjourned and is directed to be posted on 25.08.2021 under the heading for 'final disposal'.

(Anubha Rawat Choudhary, J.) Mukul