Sheela Mishra vs State Of U.P. And 8 Others
2026 Latest Caselaw 140 ALL

Citation : 2026 Latest Caselaw 140 ALL
Judgement Date : 2 February, 2026

[Cites 0, Cited by 0]

Allahabad High Court

Sheela Mishra vs State Of U.P. And 8 Others on 2 February, 2026

Author: Raj Beer Singh

Bench: Raj Beer Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:22142
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
APPLICATION U/S 378 No. - 259 of 2025   
 
   Sheela Mishra    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. And 8 Others    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Shadab Alam   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 

 
Court No. - 91
 
   
 
 HON'BLE RAJ BEER SINGH, J.

Sri Shadab Alam, learned counsel for the appellant submits that appellant Sheela Mishra has passed away and thus, this appeal / application may be dismissed as infructuous.

Accordingly, the instant appeal / application is dismissed as infructuous.

(Raj Beer Singh,J.)

February 2, 2026

S Rawat

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