Girja Shankar Shukla vs State Of U.P. And Anr.
2022 Latest Caselaw 1013 ALL

Citation : 2022 Latest Caselaw 1013 ALL
Judgement Date : 8 April, 2022

Allahabad High Court

Girja Shankar Shukla vs State Of U.P. And Anr. on 8 April, 2022

Bench: Suresh Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 373 of 2017
 

 
Appellant :- Girja Shankar Shukla
 
Respondent :- State Of U.P. And Anr.
 
Counsel for Appellant :- Purnendu Chakravarty
 
Counsel for Respondent :- Govt. Advocate,Amarjeet Singh Rakhra
 

 
Hon'ble Suresh Kumar Gupta,J.

The office report shows that as per report of learned Chief Metropolitan Magistrate, Kanpur Nagar dated 15.09.2021, sole appellant Girija Shankar Shukla is reported to be no more, as such, the appeal stands abated.

The appeal is, accordingly, disposed of as abated.

Perusal of judgment and order dated 22.02.2017 passed by learned Special Judge Anti-corruption C.B.I. (Central), Lucknow in Criminal Case No. 30 of 2003 shows that apart from accused Girija Shankar Shukla, other co-accused persons namely, Smt. Aruna Shukla, Smt. Basanti Tiwari and Ashok Kumar Dave were also convicted.

Office is directed to trace out the appeal of other co-accused persons, if any, and place the order of this Court in the appeal of other convicted co-accused persons.

Order Date :- 8.4.2022

Virendra