Ravi Nandan Kumar Sinha @ Ravi ... vs The Union Of India Through Central ...
2023 Latest Caselaw 3965 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (SJ) No. 660 of 2023
               Ravi Nandan Kumar Sinha @ Ravi Kumar Sinha           ... Appellant
                                          -Versus-
               The Union of India through Central Bureau of Investigation
                                                                    ... Respondent
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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               For the Appellant         : Mr. Prakash Kumar Sahay, Advocate
               For the CBI               : Mr. Anil Kumar, A.S.G.I.

Mr. Nitish Parth Sarthi, A.C. to A.S.G.I.

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02/13.10.2023 The present appeal has been filed pursuant to the judgment passed

by the learned Additional Judicial Commissioner-VII-cum-Special Judge, CBI-

II (AHD), Ranchi in R.C. Case No.48(A)/1996.

2. I.A. No.9466 of 2023 has been filed under Section 394 Cr.P.C. for

abatement of the present appeal as the sole appellant, namely, Ravi Nandan

Kumar Sinha @ Ravi Kumar Sinha left for his heavenly abode.

3. Mr. Sahay, learned counsel for the appellant submits that in view of

the document regarding death of the appellant brought on record by way of

the said I.A., this appeal is already abated.

4. Mr. Anil Kumar, learned A.S.G.I., appearing for the CBI accepts the

submission of Mr. Sahay, learned counsel for the appellant.

5. In that view of the matter, this appeal is abated.

6. Accordingly, I.A. No.9466 of 2023 is disposed of.

(Sanjay Kumar Dwivedi, J.) Ajay/