Abid Hasan vs State Of U.P.
2023 Latest Caselaw 9033 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 71
 

 
Case :- CRIMINAL APPEAL No. - 669 of 1990
 

 
Appellant :- Abid Hasan
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R C Kapil
 
Counsel for Respondent :- A G A
 

 
Hon'ble Samit Gopal,J.

Matter taken up in the revised list. No one appears on behalf of the appellant to press this appeal. Sri S.B. Maurya, learned counsel for the State is present.

The present appeal under Section 374 (2) Cr.P.C has been preferred by the appellant against the judgment and order dated 29.13.1990 passed by IV Addl. Sessions Judge, Saharanpur in S.T. No.14 of 1988.

As per the office report dated 17.3.2023, a report of C.J.M., Saharanpur dated 16.2.2023 has been received stating therein that the sole appellant Abid Hasan has died. The said report has been sent after due inquiry.

This Court has perused the said report which states that the accused-appellant Abid Hasan has died around 30 years back.

In view of the above, the appeal stands abated.

File consigned to records.

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

(Samit Gopal, J.)

Order Date :- 27.3.2023

Gaurav