Alwaru Ashok Ashok Kumar vs The State Andhra Pradesh
2024 Latest Caselaw 9330 AP

Citation : 2024 Latest Caselaw 9330 AP
Judgement Date : 15 October, 2024

Andhra Pradesh High Court - Amravati

Alwaru Ashok Ashok Kumar vs The State Andhra Pradesh on 15 October, 2024

Author: K.Suresh Reddy

Bench: K Suresh Reddy

APHC010023472020

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3486]
                          (Special Original Jurisdiction)

            TUESDAY,THE FIFTEENTH DAY OF OCTOBER
               TWO THOUSAND AND TWENTY FOUR

                               PRESENT

        THE HONOURABLE SRI JUSTICE K SURESH REDDY

     THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY

                     CRIMINAL APPEAL NO: 111/2020
Between:
   1. ALWARU ASHOK @ ASHOK KUMAR, S/O. SUBBAIAH, AGED
     ABOUT           28    YEARS,      R/O.     BUDUR        VILLAGE,
     DORAVARISATRAM MANDAL, S.P.S.R. NELLORE DISTRICT.
                                                         ...APELLANT
                                 AND
   1. THE STATE ANDHRA PRADESH, Through SHO, Doravari
     Satram Police Station, Rep. by its Public Prosecutor, High Court
     of Andhra Pradesh. Amaravathi, Guntur District
                                                       ...RESPODENT
Counsel for the Appellant:
  1. N PARAMESWARA REDDY
  2. LEGAL AID
Counsel for the Respondent:
  1. PUBLIC PROSECUTOR (AP)

The Court made the following

JUDGMENT :

- (Per the Hon'ble Sri Justice K.Suresh Reddy)

Today when the matter is taken up for hearing, Sri.K.Anand

Kumar, learned Assistant Public Prosecutor, on instructions, states that

the sole appellant died on 08.06.2023 while undergoing treatment at KIMS Hospital, Tirupati due to ill-health, which is the subject matter of

Crime No.37 of 2023 of Tirupati West Police Station. He also furnished

the copy of FIR and copy of Post-mortem certificate of the appellant to

that effect.

2. Learned counsel for the appellant also confirms the factum of

death of appellant.

3. In view of the death of the sole appellant, the Criminal Appeal is

dismissed as abated.

Consequently, miscellaneous petitions, if any, pending shall