Mithlesh Kumar vs State Of U.P.
2022 Latest Caselaw 978 ALL

Citation : 2022 Latest Caselaw 978 ALL
Judgement Date : 8 April, 2022

Allahabad High Court

Mithlesh Kumar vs State Of U.P. on 8 April, 2022

Bench: Arvind Kumar Mishra-I, Manish Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 567 of 2004
 

 
Appellant :- Mithlesh Kumar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Khaleeq Ahmad Khan
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arvind Kumar Mishra-I,J.

Hon'ble Manish Mathur,J.

Heard learned counsel for the parties, learned A.G.A. for the State and perused the material on record of this appeal.

This appeal has been preferred by appellant- Mithlesh Kumar against the judgment and order of Additional District and Sessions Judge/FTC court no.2, Sitapur in dated 25.2.2004 in S.T. No.576 of 1994, under Sections 498-A, 302 IPC, Police Station- Khairabad, District Sitapur.

From perusal of the report of the Chief Judicial Magistrate, Sitapur dated 6.10.2021 which is on record of this appeal, it transpires that the sole appellant in this appeal has died.

Learned A.G.A. has submitted that in view of the report of Chief Judicial Magistrate, Sitapur, this appeal is liable to be abated.

In view of the submission made by learned A.G.A and on perusal of the recitals contained in report of Chief Judicial Magistrate, Sitapur, this appeal is dismissed as abated.

Order Date :- 8.4.2022

Raj