Bhola vs State
2022 Latest Caselaw 18395 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 2255 of 1990
 

 
Appellant :- Bhola
 
Respondent :- State
 
Counsel for Appellant :- J.B. Singh
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

Matter taken up in the revised list. No one appears on behalf of the appellant to press this appeal. Sri Sanjay Kumar Singh, learned counsel for the State is present.

The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellant against the judgment and order dated 19.11.1990 passed by Special Judge, (D.A.A.) Banda in Criminal Misc. Case No.7/XI/88, u/s 446 Cr.P.C.

As per the office report dated 20.7.2022, a report of C.J.M., Banda dated 14.7.2022 has been received stating therein that the sole appellant Bhola has died around 25 years back. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant Bhola has died around 25 years back.

In view of the above, the appeal stands abated.

File consigned to records.

Office to communicate this order to the District and Sessions Judge, concerned within two weeks.

(Samit Gopal, J.)

Order Date :- 22.11.2022

Gaurav