Shamshad Alias Mota vs State Of U.P.
2022 Latest Caselaw 15111 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 4088 of 2005
 

 
Appellant :- Shamshad Alias Mota
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Shree Prakash 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 Ankit Srivastava, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellant Shamshad Alias Mota against the judgment and order dated 03.09.2005 passed by Additional Sessions Judge/Fast Track Court No. 1, Saharanpur in Sessions Trial No. 365 of 2001, Police Station Chilkana, District Saharanpur.

As per office report dated 14.10.2022 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 21.03.2022 informed that the appellant-Shamshad Alias Mota has died. In support of which a report of concerned police station and the copy of death certificate issued by Government of Uttar Pradesh 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.)