Naushad vs State Of U.P.
2023 Latest Caselaw 18222 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:143465
 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 1462 of 2004
 

 
Appellant :- Naushad
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rajeev Sisodia
 
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 Bade Lal Bind, learned counsel for the State is present.

2. The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellant against the judgment and order dated 3.3.2004 passed by Addl. District and Sessions Judge/F.T.C., District J.P. Nagar in S.T. No.207 of 2000.

3. As per the office report dated 3.7.2023, a report of C.J.M., Amroha dated 5.1.2022 has been received stating therein that the sole appellant Naushad has died around 11 years back. The said report has been sent after due inquiry.

4. This Court has perused the said report which states that the accused-appellant Naushad has died around 11 years back.

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

6. File consigned to records.

7. Office to communicate this order to the District and Sessions Judge, concerned within two weeks.

(Samit Gopal, J.)

Order Date :- 19.7.2023

Gaurav Kuls