Vishwanath vs State Of U.P.
2024 Latest Caselaw 16913 ALL

Allahabad High Court

Vishwanath 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:85709
 
Court No. - 87
 

 
Case :- CRIMINAL APPEAL No. - 1022 of 1986
 

 
Appellant :- Vishwanath
 
Respondent :- State of U.P.
 
Counsel for Appellant :- V.Singh
 
Counsel for Respondent :- A.G..A
 

 
Hon'ble Samit Gopal,J.
 

1. List revised. No one appears on behalf of the appellant to press this appeal. Sri Bade Lal Bind, learned State counsel is present, who has been heard.

2. The present appeal has been filed by the appellant Vishwanath against the judgment and order dated 29.04.1986 passed by Special Judge, Mirzapur in Criminal Case No. 53 of 1985, Police Station Jamalpur, District Mirzapur.

3. As per office report dated 19.04.2024 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 07.11.2022 informed that the appellant - Vishwanath has died 25 years ago. The said report has been sent after due enquiry.

4. Accordingly, the appeal stands abated.

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

Order Date :- 13.5.2024

M. ARIF

(Samit Gopal, J.)