The State Of Mah vs Sk Salim Sk Bhikan And Ors
2022 Latest Caselaw 2113 Bom

                                       (1)
                                                     961 criappln-2338.2021.odt

        IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                   BENCH AT AURANGABAD

         961 CRIMINAL APPLICATION NO.2338 OF 2021
    IN REVN/216/2008 WITH REVN/216/2008 WITH APEAL/
   405/2009 WITH APEAL/371/2008 WITH APEAL/408/2009

  DILAWARKHAN CHANDKHAN SINCE DECEASED THROUGH
     L.R. FIROZ KHAN S/O. DILAWAR KHAN AND OTHERS
                         VERSUS
         THE STATE OF MAHARASHTRA AND OTHERS
                                        ...
 Mr. Aniruddha Ghule, D.M. Wagh Patil, Mr. S.D. Khan,
 Advocates for the applicants.
 Mr. Joydeep Chatterji, Advocate for the original accused Nos.1
 to 4.
 Mr. R.D. Sanap, A.P.P. for respondent - State.

                                        ...

                           CORAM : V.K. JADHAV AND
                                   SANDIPKUMAR C. MORE, JJ.

                           DATE   :   01-03-2022.


 ORDER :

1. Learned Counsel Mr. Chatterji appearing for

respondent Nos.1 to 4 - original accused Nos.1 to 4 submits

that accused No.3 Shaikh Bhikan Shaikh Fakroddin died

during pendency of the appeal. Learned Counsel has also

placed on record the death certifcate.

2. In view of the above submission and since the

death certifcate is produced on record, the appeal preferred

by the State against the judgment and order of acquittal

961 criappln-2338.2021.odt

against accused No. 3 Shaikh Bhikan Shaikh Fakroddin

stands abated and to his extent disposed of.

(SANDIPKUMAR C. MORE, J.) (V.K. JADHAV, J.)

VD_Dhirde