- (1.) HEARD learned counsel for the parties.
(2.) IN paragraph No. 3 of the supplementary affidavit, filed on behalf of the petitioner, it has been mentioned that writ petitioner No. 3 Jitan Mallik son of late Fakirchand Mallik died on 9.11.2003 during pendency of this writ petition. In that view of the matter, the name of the petitioner No. 3 is deleted. Petitioners have filed this writ petition for issuance of an appropriate writ, order or direction, quashing the order dated 12.7.2002, passed by the learned Additional District & Sessions Judge -Ill, Dhanbad, in Criminal Revision No. 4 of 1994, arising out of G.R. No. 3369 of 1988, whereby and whereunder, the learned Additional Sessions Judge has been pleased to dismiss the Criminal Revision.
(3.) LEARNED counsel for the petitioner has drawn my attention towards two charge -sheets (Annexures 2 and 5), submitted in this case, by the Investigating Officer. At Serial No. 5.of Annexure -2 the name of Dr. A.R Sinha has been mentioned whereas at the same serial No. 5 in another charge -sheet (Annexure -5), the name of the Dr. S.R Sinha has been mentioned, although at that time both of them were posted as Medical Officer, Sadar Hospital, Dhanbad.;