Chandra Bhusan Pandey vs State Of U.P.
2021 Latest Caselaw 8651 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 1554 of 2002
 

 
Appellant :- Chandra Bhusan Pandey
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Ghanshyam Dubey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Heard learned A.G.A. and also perused the record.

This criminal appeal has been filed against the judgment and order dated 20.12.2001 passed by the Special Judge, Siddharth Nagar in Special Crime Case No.1 of 2000 (State vs. Chandra Bhusan Pandey) under Section 20(B)(11) of N.D.P.S Act Police Station Tetari Bazar, District Siddharth Nagar.

From perusal of the report of Chief Judicial Magistrate, Siddharth Nagar dated 02.04.2021, it transpires that the sole appellant- Chandra Bhusan Pandey has died on 2012.

In view of the above stated fact that the sole accused appellant has since expired during the course of the pendency of this appeal, this criminal appeal stands abated.

Consequently, this criminal appeal is dismissed as abated on account the death of the sole accused-appellant.

The present criminal appeal is accordingly, dismissed.

Order Date :- 26.7.2021

C. MANI