Ganu vs State
2021 Latest Caselaw 7413 ALL

Citation : 2021 Latest Caselaw 7413 ALL
Judgement Date : 9 July, 2021

Allahabad High Court

Ganu vs State on 9 July, 2021

Bench: Deepak Verma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- CRIMINAL APPEAL No. - 840 of 1989
 

 
Appellant :- Ganu
 
Respondent :- State
 
Counsel for Appellant :- S.K. Rawat
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Deepak Verma,J.

None responds on behalf of the appellant to the video link. Learned A.G.A. on behalf of the State is present through video conference.

As per report of the Chief Judicial Magistrate, Jhansi dated 24.04.2021, the appellant, namely, Ganu, had died seventeen years ago. The report of the C.J.M. is attached with record. The verified death report is hereby accepted.

Learned AGA has no objection, if the appeal is dismissed as abated.

In view of the report of Chief Judicial Magistrate, Jhansi, dated 24.4.2021, the appeal is hereby abated.

Accordingly, the appeal is dismissed as abated.

The lower court record be sent back. Certify the judgment to the court below, immediately.

Order Date :- 9.7.2021

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