SURESH TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In course of hearing of this revision application on 10-4-2013 the applicant's counsel informed the Court that the applicant has died. A report was called for to ascertain the fact of death of the applicant. The concerned Station House Officer submitted a report along with the death certificate of the applicant to the effect that the applicant Suresh Tiwari has died on 19-3-2010.

(3.) On 18-10-2013 learned counsel for the applicant prayed for time to bring the legal heirs of the deceased applicant on record, however, no such application has been filed.