Kaila Mahto & Ors vs The State Of Bihar (Now Jharkhand)
2025 Latest Caselaw 4980 Jhar

Jharkhand High Court

Kaila Mahto & Ors vs The State Of Bihar (Now Jharkhand) on 17 April, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (D.B) No.258 of 1998 (R)
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Kaila Mahto & Ors. ..... Appellants

Versus

The State of Bihar (Now Jharkhand) ..... Respondent

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellants : Mr. P. K. Mukhopadhyay, Advocate Mr. S. K. Murthy, Advocate For the State : Mr. Satish Prasad, A.P.P

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15/Dated: 17th April, 2025

1. An affidavit has been filed on behalf of the State on 09.04.2025 sworn by one Aman Kumar Singh, Sub-Inspector

-cum- O.C, Bharkatta O.P, Birni P.S. Giridih, stating therein that one of the appellants, namely, Bahadur Mandal @ Lakhpatia Mandal, appellant No.12 of the present appeal, has died on 16.01.2025. The aforesaid statement has been supported by death certificate, appended as Annexure-1 to the supplementary affidavit.

2. No application has been filed through the legal heirs to pursue the appeal.

3. Accordingly, the appeal is abated so far as it relates to the appellant No.12, namely, Bahadur Mandal @ Lakhpatia Mandal is concerned.

4. Heard Mr. P. K. Mukhopadhyay, learned counsel, appearing on behalf of the appellants and Mr. Satish Prasad, learned A.P.P, appearing on behalf of the State.

5. Hearing concluded.

6. Judgment is reserved.

(Sujit Narayan Prasad, J. )

(Rajesh Kumar, J.) Ravi-Chandan/-