State Of Gujarat vs Mir Rustambhai Hasanbhai
2023 Latest Caselaw 6848 Guj

                                                                                  NEUTRAL CITATION




    R/CR.A/923/2004                                ORDER DATED: 15/09/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL APPEAL NO. 923 of 2004

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                       STATE OF GUJARAT
                               Versus
                  MIR RUSTAMBHAI HASANBHAI
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Appearance:
MS JIRGA JHAVERI, APP for the Appellant(s) No. 1
MR PANKAJ K SONI(1940) for the Opponent(s)/Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
       and
       HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                               Date : 15/09/2023

    ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

The present appeal is filed by the State against

judgment and order dated 27.03.2004 passed by the Additional

Sessions Judge, Amreli in Sessions Case No.131 of 2001. By the

said judgment and order, the respondent herein-original accused

came to be acquitted for the offences under Sections 504, 307, 302

and 324 of the Indian Penal Code and Sections 37(1) and 135 of the

Bombay Police Act.

Today, when the matter is taken up, learned Advocate

reports that the sole respondent-original accused-Mir Rustambhai

Hasanbhai has expired on 07.03.2021. Learned APP produced on

record copy of death certificate of the respondent-accused.

NEUTRAL CITATION

R/CR.A/923/2004 ORDER DATED: 15/09/2023

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In view of the aforesaid, the appeal stands abated.

Disposed of accordingly. Bail bond stands cancelled. Record and

Proceedings, if received, be sent back to the concerned Sessions

Court.

(A.Y. KOGJE, J)

(MAUNA M. BHATT,J) SHITOLE