Padum Nath Dhar Divedi @ Dharbaba vs State Of U.P.
2023 Latest Caselaw 35714 ALL

Allahabad High Court

Padum Nath Dhar Divedi @ Dharbaba vs State Of U.P. on 18 December, 2023

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:239375
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2658 of 2006
 

 
Appellant :- Padum Nath Dhar Divedi @ Dharbaba
 
Respondent :- State of U.P.
 
Counsel for Appellant :- S.K. Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.
 

1. Matter taken up in the revised list. No one appears on behalf of the appellant to press this appeal. Sri Ajay Singh, learned A.G.A-I for the State is present.

2. The present appeal has been preferred by the appellant against the judgment and order dated 8.5.2006 passed by Addl. Sessions Judge/F.T.C. Court No.2, Maharajganj in S.T. No.63 of 2005 (State Vs. Warish Ali and another).

3. As per the office report dated 21.9.2023, a report of C.J.M., Maharajganj dated 22.8.2023 has been received stating therein that the sole appellant Padum Nath Dhar Divedi @ Dharbaba has died 14 years ago. The said report has been sent after due inquiry.

4. This Court has perused the said report which states that the accused-appellant has died.

5. In view of the above, the appeal stands abated.

6. The trial court records, if received, be sent back along with the communication of this order. Office to communicate this order to the District and Sessions Judge, concerned within two weeks from today.

(Samit Gopal, J.)

Order Date :- 18.12.2023

Gaurav Kuls