Kuber Nath Dubey vs State Of U.P.
2022 Latest Caselaw 15104 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 3081 of 2004
 

 
Appellant :- Kuber Nath Dubey
 
Respondent :- State of U.P.
 
Counsel for Appellant :- P.N. Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

List revised.

No one appears on behalf of the appellant to press this appeal.

Sri Raj Kumar Gupta, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Kuber Nath Dubey against the judgment and order dated 26.05.2004 passed by Special Judge (NDPS) Act, Court No.3, Ballia in Criminal Case No. 06 of 1995, Police Station Kotwali, District Ballia.

As per office report dated 12.10.2022 a report from C.J.M. concerned was called for regarding living status of the appellant in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 27.08.2022 informed that the appellant-Kuber Nath Dubey has died on 25.11.2018. In support of which a report of concerned police station and the copy of death certificate issued by village pradhan have also been annexed thereto.

Accordingly, the appeal stands abated.

Office is directed to communicate this order to the District and Sessions Judge concerned within two weeks from today.

Order Date :- 21.10.2022

M. ARIF

(Samit Gopal, J.)