Mohd. Safi @Rajai & Another vs State
2014 Latest Caselaw 4274 ALL

Citation : 2014 Latest Caselaw 4274 ALL
Judgement Date : 11 August, 2014

Allahabad High Court

Mohd. Safi @Rajai & Another vs State on 11 August, 2014

Bench: Arun Tandon, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 1243 of 1994
 

 
Appellant :- Mohd. Safi @Rajai & Another
 
Respondent :- State
 
Counsel for Appellant :- Y.K. Shukla,Apul Misra
 
Counsel for Respondent :- Aga
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

Report of the Chief Judicial Magistrate, Allahabad referred to in the office report dated 24.7.2014 records that appellant no.1 Mohd. Shafi alias Rojai had expired some time in the year 2009.

In view of the aforesaid, the appeal in respect of appellant no.1 Mohd. Shafi alias Rojai abates.

Office is directed to make a note in the memo of appeal.

The appeal shall be listed for hearing on 21.8.2014 peremptorily.

Order Date :- 11.8.2014

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