State Of Mah. Thr. Pso Ps ... vs Kailash Sahadevrao Parteki
2021 Latest Caselaw 466 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR
                      CRIMINAL APPEAL NO.474 OF 2020
   The State of Maharashtra through P.S.O. Police Station Shendurjanaghat Dist. Amravati
                                            VS.
                                Kailash Sahadevrao Parteki
Office     Notes,   Office                         Court's or Judge's orders
Memoranda of Coram,
Appearances,       court's
orders or directions and
Registrar's orders
                             Shri T.A. Mirza, A.P.P. for the appellant/State.

                                          CORAM : Z. A. HAQ AND
                                                  AMIT B. BORKAR, JJ.

DATE : 08.01.2021.

1. By this appeal the State has challenged the judgment passed by Sessions Court acquitting the respondent/accused of the offences punishable under Sections 363, 366-A, 376(2)(i) of the Indian Penal Code and Section 4 of the Protection of Children From Sexual Offences Act, 2012.

2. Shri T.A. Mirza, learned A.P.P. has placed on record the copy of communication dated 17 th December, 2020 sent by Shri S.M. Gedam, Police Inspector, Police Station Sheghat to the Registrar of this Court stating that the respondent/accused has committed suicide on 5th March, 2020.

3. In view of the above, the appeal stands abated. It is disposed accordingly.

                                            JUDGE                                 JUDGE
manisha