Patrik Beck vs The State Of Jharkhand
2021 Latest Caselaw 1818 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Criminal Appellate Jurisdiction)
                Criminal Appeal (DB) No. 85 of 2015
Patrik Beck, s/o late Matias Beck, r/o village-Sewai Nawatoli, PS-
Simdega, District-Simdega                           ... Appellant


                                Versus
The State of Jharkhand                                         ... Respondent
                                 -------

(Through V.C )

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant : None For the State : None

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Order No. 07/Dated: 20th April, 2021

On 12.04.2021 following order was passed by this Court:

"In this batch of criminal appeals the appellants are represented through Mr. Tejo Mistri, the learned counsel.

A representation has been made by Mr. Saurav Kumar Singh, the learned counsel appearing on behalf of Mr. Chandrajit Mukherjee, the learned counsel who had filed these criminal appeals on behalf of the appellants stating that the case records of these criminal appeals have been collected from the chamber of Mr. Chandrajit Mukherjee, the learned counsel.

Mrs. Priya Shreshtha, Mrs. Nehala Sharmin and Mr. S.K. Srivastava, the learned Spl.PP/APPs are appearing for the State.

Mr. S. K. Srivastava, the learned APP states that during pendency of these criminal appeals Patrik Beck who is the appellant in Cr. Appeal (DB) No. 85 of 2015 has passed away and the State has filed Interlocutory Application to bring this fact on record.

Let the Interlocutory Application filed in Cr. Appeal (DB) No. 85 of 2015 be placed on Board on the next date of hearing.

Post Cr. Appeal (DB) No. 85 of 2015 under the heading "For Orders" on 20.04.2021 along with the Interlocutory Application filed by the State.

Mr. Tejo Mistri, the learned counsel is seeking adjournment in the other two criminal appeals for preparing short synopsis and list of dates.

Post Cr. Appeal (DB) No. 117 of 2015 and Cr. Appeal (DB) No. 69 of 2015 under the heading "For Orders" on 27.04.2021.

Before the next date of hearing the learned counsel for the appellants shall file short synopsis and list of dates."

-2- Criminal Appeal (DB) No. 85 of 2015

An interlocutory application was filed by the State on 08.04.2021.

In this application it is stated that in compliance of the order dated 24.03.2021 a report was called from the concerned police station in which it was stated that Patrik Beck had died on 11.07.2018.

A copy of the report dated 07.04.2021 and death certificate of Patrik Beck have been produced vide Annexure-A series.

There is no representation on behalf of the legal heirs and successors of Patrik Beck seeking their substitution in his place in this criminal appeal to challenge the judgment of his conviction.

In view of the aforesaid facts and circumstances in the case, Criminal Appeal (DB) No. 85 of 2015 is dismissed as not pressed.

I.A No. 2216 of 2021 stands disposed of. Let a copy of the order be sent to the Court concerned through FAX.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

Amit/