Anwar Ansari vs State (N.C.T Of Delhi)
2008 Latest Caselaw 2255 Del

*               IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          Crl. Appeal No.400/2001

%                        Date of Decision: 15.12.2008
Anwar Ansari                                            .... Appellant

                         Through Ms.Jaydee Chatterjee, Advocate.

                                   Versus

State (N.C.T of Delhi)                                  .... Respondent

                         Through Mr.M.N.Dudeja, APP for the State.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE V.K. SHALI

1.    Whether reporters of Local papers may be                 YES
      allowed to see the judgment?
2.    To be referred to the reporter or not?                   NO
3.    Whether the judgment should be reported in               NO
      the Digest?


ANIL KUMAR, J.

*

The learned APP has produced the verification report in the

Court. The report has been taken on record. Perusal of the report

reveals that appellant Anwar Ansari had expired on 15th May, 2008.

Photocopy of the death certificate is also filed along with the report

which reveals that the appellant Anwar Ansari died on 15th May, 2008.

The death certificate has also been verified by the concerned

authorities. The learned counsel for the appellant, Ms.Jayatee

Chatterjee also states that the appellant has since died.

Since the appellant has died, the appeal has abated. The

appeal is dismissed as abated. All the pending applications are also

disposed of.

ANIL KUMAR, J.

December 15, 2008                                       V.K. SHALI, J.
'K'