Shaik Baba Fakruddin, vs The State Of Andhra Pradesh
2024 Latest Caselaw 9406 AP

Andhra Pradesh High Court - Amravati

Shaik Baba Fakruddin, vs The State Of Andhra Pradesh on 16 October, 2024

Author: K.Suresh Reddy

Bench: K Suresh Reddy

APHC010216342021

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

             WEDNESDAY,THE SIXTEENTH 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: 408 /2020
Between:
   1. SHAIK BABA FAKRUDDIN S/o HYDER VALI, AGED 33 YEARS,
     R/o      KUMMARAPETA        STREET,     TALUPULA       MANDAL,
     ANANTHAPURAM DISTRICT.
                                                        ...APELLANT
                                 AND
   1. STATE OF A P, rep. its public prosecutor, High Court of Andhra
     Pradesh at Amaravathi.
                                                      ...RESPODENT
Counsel for the Appellant:
  1. SHAIK MEERAVALI

Counsel for the Respondent:
  1. PUBLIC PROSECUTOR (AP)

The Court made the following

JUDGMENT :

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

Learned counsel for the appellant has filed Memo dated

01.08.2024 stating that the appellant died on 11.07.2024. He also

annexed the copy of death certificate of the appellant along with Memo.

2. Learned Assistant Public Prosecutor is in attendance.

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

dismissed as abated.

Consequently, miscellaneous petitions, if any, pending shall

stand closed.

JUSTICE K.SURESH REDDY

_____________________________ JUSTICE K.SREENIVASA REDDY

Dt. 16.10.2024 SAB / TSNR

THE HON'BLE SRI JUSTICE K.SURESH REDDY AND THE HON'BLE SRI JUSTICE K.SREENIVASA REDDY

Criminal Appeal No.408 of 2020

Date: 16.10.2024 SAB / TSNR