Om Prakash Tiwari vs The State Of U.P Thru A.G.A And Anr.
2013 Latest Caselaw 1782 ALL

Citation : 2013 Latest Caselaw 1782 ALL
Judgement Date : 7 May, 2013

Allahabad High Court

Om Prakash Tiwari vs The State Of U.P Thru A.G.A And Anr. on 7 May, 2013

Bench: Aditya Nath Mittal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- U/S 407 CR.P.C. No. - 76 of 2012
 

 
Petitioner :- Om Prakash Tiwari
 
Respondent :- The State Of U.P Thru A.G.A And Anr.
 
Petitioner Counsel :- Rajesh Kumar Asthana
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Aditya Nath Mittal,J.

Heard learned counsel for the opposite party no.2.

Criminal Misc. Application No.43647 of 2013 has been filed stating therein that the sole petitioner Om Prakash Tiwari has died on 7.2.2013. Therefore, the petition has become infructuous and has abated. The death certificate has been filed, according to which Om Prakash Tiwari the sole petitioner has died on 7.2.2013.

The application is allowed and the Misc. Criminal Case No.76 of 2012 is dismissed as abated.

Order Date :- 7.5.2013

Hasnain

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