Radhey Shyam Tiwary vs The State Of Jharkhand
2024 Latest Caselaw 10215 Jhar

Jharkhand High Court

Radhey Shyam Tiwary vs The State Of Jharkhand on 28 October, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Criminal Appeal (D.B.) No.696 of 2002
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           1.Radhey Shyam Tiwary
           2.Arun Kumar Tiwary                        ....Appellant(s).
                                   Versus
           The State of Jharkhand                    .... Respondent(s).
                                   ........
           CORAM        :     SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant(s) : Mr. Rahul Kumar Dev, Amicus Curiae For the State : Md. Azeemuddin, A.P.P. .........

12 /28.10.2024: Heard, learned Amicus Curiae, Mr. Rahul Kumar Dev and learned counsel for the State, Mr. Azeemuddin.

2. It has been submitted by learned counsel for the State that appellant No.1 has died. He submits that as per him, he died on 14.04.2021. The death certificate has also been produced before us. The aforesaid letter along with death certificate is kept on record.

3. We also find that there is no substitution petition filed by any person praying to substitute themselves in place of appellant No.1- Radhey Shyam Tewari.

4. Thus, this Criminal Appeal qua the appellant No.1- Radhey Shyam Tewari, stands abated.

5. Judgment reserved.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Prashant