SHRADDHA PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) By filing Interlocutory Application No. 1 of 2019, learned counsel appearing for the petitioner seeks permission to substitute daughter of the original petitioner, namely, Shraddha Pandey, in place of original petitioner Arun Kumar Pandey, who died during pendency of the present application. He submits that Shraddha Pandey is wife of opposite party no.4 and she is the victim of the instant case, whereas original petitioner Arun Kumar Pandey is the informant of the case.

(2.) For the reasons stated in the I.A., the same is allowed. Let the name of Shraddha Pandey be substituted in place of original petitioner Arun Kumar Pandey.

(3.) Heard learned counsel for the petitioner as well as the State and other opposite parties.