Hari Krishan Justa vs State Of H.P
2024 Latest Caselaw 10259 HP

Himachal Pradesh High Court

Hari Krishan Justa vs State Of H.P on 24 July, 2024

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                           Cr. Appeal No. 40 of 2010
                                              Date of Decision: 24.07.2024
    Hari Krishan Justa                                                            ... petitioner
                                           Versus




                                                                                   .
    State of H.P.                                                                ....Respondent





    Coram
    Hon'ble Mr. Justice Rakesh Kainthla, Judge.
    Whether approved for reporting?1





    For the petitioner      :     Mr. Ashutosh, Advocate, vice Mr.
                                  Karan Singh Kanwar, Advocate.

    For the respondent                :         Mr. Ajit Sharma, Deputy Advocate




                                                General.

    Rakesh Kainthla, Judge (oral)

The death certificate of the appellant has been filed,

which shows that appellant has expired on 18.02.2022. Hence,

the appeal has abated qua appellant and is dismissed as abated.

2. In view of the above, the present appeal is dismissed

as having been abated, so also the pending miscellaneous

application(s), if any.

(Rakesh Kainthla) Judge 24th July, 2024 (saurav pathania)

Whether reporters of Local Papers may be allowed to see the judgment? Yes.