Rajendra Alias Kallu vs State Of U.P.
2024 Latest Caselaw 16911 ALL

Allahabad High Court

Rajendra Alias Kallu vs State Of U.P. on 13 May, 2024

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:85757
 
Court No. - 87
 

 
Case :- CRIMINAL APPEAL No. - 7035 of 2006
 

 
Appellant :- Rajendra Alias Kallu
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Mithilesh Kumar Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.
 

1. List revised. No one appears on behalf of the appellants to press this appeal. Sri Shashi Kant Pandey, learned State counsel is present, who has been heard.

2. The present appeal has been filed by the appellant- Rajendra @ Kallu against the judgment and order dated 08.11.2006 passed by Additional Sessions Judge, Court No.10, Agra in Special Sessions Trial No. 55/2005, Police Station Sadar Bazar, District Agra.

3. As per office report dated 12.05.2024 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 25.09.2023 informed that the appellant- Rajendra @ Kallu has died 13 years ago. The said report has been sent after due enquiry.

4. Accordingly, the appeal stands abated.

5. 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.

Order Date :- 13.5.2024

Priya

(Samit Gopal, J.)