Hardwari vs State Of U.P.
2023 Latest Caselaw 18219 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:144250
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 5252 of 2004
 

 
Appellant :- Hardwari
 
Respondent :- State of U.P.
 
Counsel for Appellant :- T.A. Khan
 
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 Hardwari against the judgment and order dated 07.09.2004 passed by Special Session Judge (Gangster Act), Court No.7, Moradabad in Special Sessions Trial No. 7A of 1992 (State Vs. Hardwari), Police Station Bilari, District Moradabad.

5. As per office report dated 23.05.2023 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 01.04.2023 informed that the appellant - Hardwari has died 14 years ago. In support of which a report of concerned police station and the copy of death certificate issued by village pradhan and also the statement of the pradhan 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 :- 19.7.2023

M. ARIF

(Samit Gopal, J.)