Lalchand Agarwal vs State Of U.P. And Others
2021 Latest Caselaw 8658 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 3708 of 2002
 

 
Appellant :- Lalchand Agarwal
 
Respondent :- State of U.P. and Others
 
Counsel for Appellant :- R.M.Singh,A K Singh
 
Counsel for Respondent :- A.G.A.
 

 
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 18.05.2001 passed by the Chief Judicial Magistrate, Mau in case crime no.1245 of 2000, under Sections 389 and 511 IPC, Police Station- Kotwali Mau, District Mau.

From perusal of the report of Chief Judicial Magistrate, Mau dated 25.03.2021, it transpires that the sole appellant- Lalchand Agarwal has died.

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