Surjeet @ Surendra vs State Of U.P.
2024 Latest Caselaw 18266 ALL

Allahabad High Court

Surjeet @ Surendra vs State Of U.P. on 21 May, 2024

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:91891
 
Court No. - 87
 

 
Case :- CRIMINAL APPEAL No. - 3468 of 2007
 

 
Appellant :- Surjeet @ Surendra
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Dr. Hridyawati Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.
 

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

2. The present appeal has been filed by the appellant Surjeet @ Surendra against the judgment and order dated 05.05.2007 passed by Additional District & Sessions Judge/F.T.C., Court No.2, Ghaziabad in Sessions Trial No. 626 of 2005, Police Station Shahibabad, District Ghaziabad.

3. As per office report dated 01.03.2024, 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 02.11.2023 informed that the appellant - Surjeet @ Surendra has died. 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 :- 21.5.2024

Sanjeet

(Samit Gopal,J.)