Wakil Mahatha & Others vs The State Of Bihar (Now Jharkhand)
2024 Latest Caselaw 186 Jhar

Jharkhand High Court

Wakil Mahatha & Others vs The State Of Bihar (Now Jharkhand) on 9 January, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra, Ambuj Nath

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Criminal Appellate Jurisdiction)
                Cr. Appeal (DB) No. 221 of 1995

Wakil Mahatha & others                                        ... Appellants
                                 Versus
The State of Bihar (now Jharkhand)                            ... Respondent

                                    ------

CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA HON'BLE MR. JUSTICE AMBUJ NATH

-----

For the Appellants : Mr. Sunil Kumar Mahato, Advocate For the State : Mr. Abhay Kumar Tiwari, APP

-----

Order No.18 / Dated: 9th January, 2024 Both the counsels have appeared.

The learned counsel for the State has submitted that he has filed counter-affidavit wherein it is indicated that the appellant no.2 Bhagwat Mahatha, otherwise known by the name of Bhagavat Choudhari, has died on 19.06.2021. Death certificate issued by the Muncipal Corporation, Deoghar has been attached as Annexure-A to the counter-affidavit.

In view of the above submission and the records available, the appeal of the appellant no.2 Bhagwat Mahatha, otherwise known by the name of Bhagavat Choudhari, stands abated.

The learned counsel for the parties have submitted that arguments have already been concluded.

Judgment is reserved.

(Ratnaker Bhengra, J.)

(Ambuj Nath, J.) S.B./ Nibha