Rakesh Singh vs State
2014 Latest Caselaw 5292 ALL

Citation : 2014 Latest Caselaw 5292 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Rakesh Singh vs State on 28 August, 2014

Bench: Arun Tandon, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 730 of 1993
 

 
Appellant :- Rakesh Singh
 
Respondent :- State
 
Counsel for Appellant :- Apul Mishra
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

Office note dated 20.8.2014 with reference to the report of Chief Judicial Magistrate, Shahjahanpur records that the sole appellant Rakesh Singh has expired 17-18 years earlier.

In view of the aforesaid, this appeal abates.

Let the records be consigned.

The records of the court below be returned.

Order Date :- 28.8.2014

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