Gudapati Phani Mohan, vs The State Of Ap Rep By Its Spl Pp Hyd. ...
2022 Latest Caselaw 2046 AP

        HON'BLE SRI JUSTICE K.SURESH REDDY

            CRIMINAL APPEAL NO.1409 OF 2006

JUDGMENT:-

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

the learned counsel for the appellant as well as the learned

Standing Counsel for ACB-cum-Special Public Prosecutor that the

sole appellant died on 02-02-2013. A report to that effect was

filed by the learned Standing counsel for ACB-cum- Special

Public Prosecutor annexing copy of the certificate issued by the

Municipal Corporation, Guntur confirming the death of the

appellant. The learned counsel for the appellant also states 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
26-04-2022

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