Mehandi Hasan vs State Of U.P.
2014 Latest Caselaw 4247 ALL

Citation : 2014 Latest Caselaw 4247 ALL
Judgement Date : 11 August, 2014

Allahabad High Court

Mehandi Hasan vs State Of U.P. on 11 August, 2014

Bench: Arun Tandon, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 1788 of 1993
 

 
Appellant :- Mehandi Hasan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- R.N. Sharma,Arvind Vashist,R.K. Srivastava
 
Counsel for Respondent :- D.G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

Office report dated 8.8.2014 records that Cheif Judicial Magistrate, Ghziabad has submitted his report alongwith a certificate of Senior Superintendent, District Jail, Agra, wherein it is mentioned that sole appellant Mehandi Hasan has since expired in Agra Jail on 20.11.20012.

In view of the same, the appeal of the sole appellant abates.

The records of the court below be returned to the court concerned.

Order Date :- 11.8.2014

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