Naukha vs State Of U.P.
2023 Latest Caselaw 24737 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:177356
 

 
Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 6310 of 2006
 

 
Appellant :- Naukha
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Sanjay Rajpoot
 
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. Learned counsel for the State is present.

2. The present appeal has been preferred by the appellant against the judgment and order dated 13.10.2006 passed by Addl. Sessions Judge, Court No.3, District Pilibhit in S.T. No.75 of 2006 (State Vs. Naukha).

3. As per the office report dated 25.8.2023, a report of C.J.M., Pilibhit dated 15.7.2023 has been received stating therein that the sole appellant Naukha alias Mehruddin 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 has died.

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

6. 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.

(Samit Gopal, J.)

Order Date :- 13.9.2023

Gaurav Kuls