Madhya Pradesh High Court
Gurusharan Singh Kaur @ Gurucharan ... vs The State Of Madhya Pradesh on 5 July, 2022
Author: Satyendra Kumar Singh
Bench: Satyendra Kumar Singh
1 M.Cr.C.No.53835/2019
(Gurusharan Singh and others Vs. State of M.P.and another)
Indore : Dated 5.7.2022
Shri Nitin Joshi, learned counsel for the applicants.
Ms. Seema Maheshwari, learned Panel Lawyer for the
respondent/State.
Heard on I.A.No.26886/2021, which is an application for deleting the name of applicant No.3 from the cause title as the applicant No.3 has died on 5.3.2021.
learned counsel for the applicants submits that applicant No.3 has died on 5.3.2021 and he has filed an affidavit alongwith copy of the death certificate.
After due consideration I.A.is allowed. Applicants are permitted to delete the name of applicant No.3 from the cause title. Let the petition be amended accordingly.
List thereafter for admission.
(Satyendra Kumar Singh) Judge Patil Digitally signed by SHAILESH PATIL Date: 2022.07.07 10:47:48 +05'30'