Smt. Madhuri Devi vs State Of U.P.
2017 Latest Caselaw 7873 ALL

Citation : 2017 Latest Caselaw 7873 ALL
Judgement Date : 11 December, 2017

Allahabad High Court

Smt. Madhuri Devi vs State Of U.P. on 11 December, 2017

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- JAIL APPEAL No. - 5371 of 2017
 

 
Appellant :- Smt. Madhuri Devi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- From Jail,Kalpna Singh Ac
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Smt. Kalpana Singh, learned amicus curiae is present.

In pursuance of the court's order dated 15.11.2017 a report has been received from the Jail Superintendent, Siddharthnagar in which it has been stated that the accused has expired on 16.9.2017 during treatment in the B.R.D. Medical College, Gorakhpur.

In view of above report, this appeal is abated.

Order Date :- 11.12.2017

A.P. Pandey

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