Between vs Of House No. 108
2022 Latest Caselaw 8855 HP

                                       1


IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                   ON THE 28th DAY OF OCTOBER, 2022




                                                                      .
                                  BEFORE





              HON'BLE MR. JUSTICE AJAY MOHAN GOEL
                    CR.MP(M) No. 1471 of 2022 in CR.AST-4331/22





       Between:-
        GAURAV SHARMA, AGED 49
        YEARS, S/O VISHVANATH,





        RESIDENT    OF     VILLAGE
        LAMLEHRA,      TEHSIL    &
        DISTRICT UNA, H.P.
                                                            ...APPELLANT.
       (BY SHRI         DHEERAJ        K.    VASHISHT,
       ADVOCATE)


       AND

       RAKESH      KUMAR,    S/O
       HARCHARAN SINGH, RESIDENT



       OF HOUSE NO. 108, BASANT
       VIHAR JALGRAN, TEHSIL &
       DISTRICT UNA, H.P.




                                                          ...RESPONDENT
       (BY SHRI SHUBHAM SOOD, ADVOCATE)





       Whether approved for reporting? No.
__________________________________________________________
              This application coming on for orders this day, the Court passed the
following:-





                           ORDER

CR.MP(M) No. 1471 of 2022 in CR.AST-4331/22

The Court stands informed that non-applicant/respondent-

Rakesh Kumar has died on 29th September, 2022. Taking into

consideration the fact that the present appeal has been preferred by the

applicant against the judgment of acquittal, which was passed in favour of

the non-applicant/respondent, who unfortunately is now no more, the

.

appeal stands abated. The application as well as the appeal are accordingly

disposed of as abated.

                                                   (Ajay Mohan Goel)
                                                       Judge
October 28, 2022
   (bhupender)




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