Mehdi Hasan vs State Of U.P.
2012 Latest Caselaw 3749 ALL

Citation : 2012 Latest Caselaw 3749 ALL
Judgement Date : 27 August, 2012

Allahabad High Court

Mehdi Hasan vs State Of U.P. on 27 August, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 1272 of 1998
 

 
Petitioner :- Mehdi Hasan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.K.Shangloo
 
Respondent Counsel :- A.G.A.
 

 
Hon'ble Yogesh Chandra Gupta,J.

Heard Sri Lal Babu Lal, learned counsel for the revisionist.

In compliance of the order dated 24.07.2012 passed by this Court the office had sent a letter to the Chief Judicial Magistrate, Varanasi in reply to which the Chief Judicial Magistrate, Varanasi has informed vide letter no. 326/12 dated 23.08.2012 that Sri Mehdi Hasan has expired on 10.03.2012.

Since the sole revisionist Mehdi Hasan has expired, the revision filed against him stands abeted and is, accordingly, dismissed.

Order Date :- 27.8.2012

shailesh

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