Ibrahim vs State Of U.P.
2023 Latest Caselaw 35720 ALL

Allahabad High Court

Ibrahim 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:239811
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 8044 of 2006
 

 
Appellant :- Ibrahim
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Sanjay Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.
 

1. List revised.

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

3. Sri Ram Prakash Shukla, learned State counsel is present, who has been heard.

4. The present appeal has been filed by the appellant Ibrahim against the judgment and order dated 13.09.2006 passed by Additional Session Judge, Court No.10, Muzaffar Nagar in Sessions Trial No. 958 of 1999 and 959 of 1999 (State Vs. Ibrahim), Police Station Meerapur, District Muzaffar Nagar.

5. As per office report dated 07.11.2023 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 07.08.2023 informed that the appellant - Ibrahim has died ten years ago. The said report has been sent after due enquiry.

6. Accordingly, the appeal stands abated.

7. 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.

Order Date :- 18.12.2023

M. ARIF/Naresh Kumar

(Samit Gopal, J.)