K.Palaiah vs The State Of A.P., Rep. By ...
2022 Latest Caselaw 2012 AP

Citation : 2022 Latest Caselaw 2012 AP
Judgement Date : 25 April, 2022

Andhra Pradesh High Court - Amravati

K.Palaiah vs The State Of A.P., Rep. By ... on 25 April, 2022

          HON'BLE SRI JUSTICE K.SURESH REDDY

                CRIMINAL APPEAL NO.1530 OF 2006

JUDGMENT:-

        When the matter is called for hearing, it is represented by

the learned counsel for the appellant that the sole appellant died

on 16-05-2020. He further stated that though he has informed

about     the    pendency   of   Criminal   Appeal   to   the   Legal

Representatives of the deceased-appellant, they are not coming

forward to prosecute the present Appeal. Hence, he requested to

dismiss the Appeal as abated.

        Accordingly, recording the above said submission, the

Criminal Appeal is dismissed as abated.

        Miscellaneous Petitions pending, if any, shall stand closed

in consequence.




                                             __________________
                                                K.SURESH REDDY,J
25-04-2022

TSNR

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