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Unadapalli Sai Baba, W.G.Dt., vs Pulavarthi Ganga Bhavani, Wg.Dt ...
2022 Latest Caselaw 27 AP

Citation : 2022 Latest Caselaw 27 AP
Judgement Date : 3 January, 2022

Andhra Pradesh High Court - Amravati

Unadapalli Sai Baba, W.G.Dt., vs Pulavarthi Ganga Bhavani, Wg.Dt ... on 3 January, 2022

       THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               CRIMINAL APPEAL No.135 of 2016

JUDGMENT:

Sri K.V.L.Narasimharao, learned counsel for the appellant, submits

that the appellant/complainant has died and any of his legal

representatives has not contacted him to contest the appeal any further

and it appears that the legal representatives of the appellant/complainant

are not interested in pursuing the appeal. He submits that the appeal

may be dismissed as abated.

The appeal was filed against the appellate order of acquittal for the

offence under Section 138 of the Negotiable Instruments Act. The sole

appellant died. The appeal is dismissed as abated under Section 394(2)

Cr.P.C.

Pending miscellaneous petitions, if any, shall stand closed in

consequence.

_______________________ RAVI NATH TILHARI,J Date: 03.01.2022 Dsr

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