Arendra vs State Of U.P.
2023 Latest Caselaw 17456 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:140288
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2169 of 2006
 

 
Appellant :- Arendra
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Ravindra Sharma
 
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 Virendra Pratap Singh, learned State counsel is present, who has been heard.

4. The present appeal has been filed by the appellant Arendra against the judgment and order dated 30.03.2006 passed by Additional District and Sessions Judge, Fast Track Court No. 4, Badaun in S.S.T. No. 16/04, Police Station Civil Line, District Badaun.

5. As per office report dated 18.10.2022 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 09.01.2019 informed that the appellant - Arendra has died. In support of which a report of concerned police station and the copy of death certificate issued by Government of Uttar Pradesh as well as village pradhan and the copy of the statements of the other witnesses have also been annexed thereto.

6. Accordingly, the appeal stands abated.

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

Order Date :- 14.7.2023

M. ARIF

(Samit Gopal, J.)