Ajai Pal Singh And Others vs State Of U.P.
2024 Latest Caselaw 18271 ALL

Allahabad High Court

Ajai Pal Singh And Others 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:91770
 
Court No. - 87
 
Case :- CRIMINAL APPEAL No. - 569 of 2007
 
Appellant :- Ajai Pal Singh And Others
 
Respondent :- State of U.P.
 
Counsel for Appellant :- C.M. Rai,Prakash Chandra Srivastava
 
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 Birendra Pratap Singh, learned State counsel is present, who has been heard.

2. The present appeal has been filed by the appellants against the judgment and order dated 14.12.2006 passed by IVth Upper Sessions Judge, F.T.C., Bareilly in Sessions Trial No. 1049 of 2005, Police Station Faridpur, District Barelly

3. As per office report dated 13.03.2024, a report from C.J.M. concerned was called for regarding living status of the appellants in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 05.11.2019 informed that the appellant no.1 Ajay Pal @ Babbu and appellant no.4- Ramesh have died. The said report has been sent after due enquiry.

4. Accordingly, the appeal in respect of appellant no.1- Ajay Pal @ Babbu & appellant no.4- Ramesh 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.

6. As per the said report, remaining appellants, namely, Putra Pal Singh, Awadhesh Singh & Rakesh are said to be alive but neither they are present before the Court nor are represented through counsel. The proceedings in the present matter in respect of appellant nos.2, 3 & 5 are going-on.

Order Date :- 21.5.2024

Sanjeet

(Samit Gopal,J)