Griraj Prasad vs State Of U.P.
2021 Latest Caselaw 8662 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- CRIMINAL APPEAL No. - 2792 of 2002
 

 
Appellant :- Griraj Prasad
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rajeev Kumar Srivastava
 
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 15.06.2002 passed by the Additional District Judge, Mathura in case no.3 of 1999 under Section 446 Cr.P.C. Police Station Sadar Bazar, District Mathura.

From perusal of the report of Chief Judicial Magistrate, Mathura dated 19.04.2021, it transpires that the sole appellant- Griraj Prasad has died on 22.12.2014.

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 accused-appellant.

The present criminal appeal is accordingly, dismissed.

Order Date :- 26.7.2021

C. MANI