Jahid Ali Ansari vs State Of H.P
2024 Latest Caselaw 10447 HP

Himachal Pradesh High Court

Jahid Ali Ansari vs State Of H.P on 26 July, 2024

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                           Cr. RevisionNo. 36 of 2013
                                              Date of Decision: 26.07.2024
    Jahid Ali Ansari                                                              ... petitioner
                                           Versus




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





    Coram
    Hon'ble Mr. Justice Rakesh Kainthla, Judge.
    Whether approved for reporting?1 No





    For the petitioner      :     Mr. J.R. Poswal, Advocate.

    For the respondent                :         Mr. Lokender Kutlehria, Additional
                                                Advocate General.

    Rakesh Kainthla, Judge (oral)

The copy of the application made for the post

mortem examination of the deceased-Jahid Ali Ansari has been

filed, which shows that the petitioner has died. Hence, the

petition has abated qua petitioner and is dismissed as abated.

2. In view of the above, the present petition is

dismissed as having been abated, so also the pending

miscellaneous application(s), if any.

(Rakesh Kainthla) Judge 26th July, 2024 (saurav pathania)

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