Gumani vs State Of U.P.
2013 Latest Caselaw 4238 ALL

Citation : 2013 Latest Caselaw 4238 ALL
Judgement Date : 17 July, 2013

Allahabad High Court

Gumani vs State Of U.P. on 17 July, 2013

Bench: Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 
Case :- CRIMINAL APPEAL No. - 139 of 2008
 
Appellant :- Gumani
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Neeraj Sahu
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

In this case non bailable warrant of arrested was issued against the appeal by this Court on 3.5.2013.

C.J.M. Hardoi in his report dated 22.6.2013 has reported that the accused appellant died in a road accident about two years ago. The report of the C.J.M. along with the report of the police station, certificate of the Village Pradhan and photostat copy of the death certificate of the appellant is on record.

Since the appellant has died, therefore, appeal is hereby abated.

Let record be consigned.

Order Date :- 17.7.2013

Virendra

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