Virendra vs The State Of Madhya Pradesh
2022 Latest Caselaw 6237 MP

THE HIGH COURT OF MADHYA PRADESH CRA-311-2016 Virendra and others Vs. State of MP

Gwalior, Dated: 26.04.2022

Shri M.L. Yadav, Counsel for the appellants.

Shri PPS Vajeeta, Counsel for the State.

Shri Imran Khan, Counsel for the complainant.

Non-bailable warrant of arrests were issued against appellant

No. 3 Indal Singh.

SHO, Police Station Gormi, District Bhind by his report dated

02.04.2022 has stated that the appellant No. 3 Indal Singh @

Arvindra S/o Prabhudayal Dhobi, R/o Lalpura, Thana Gormi, District

Bhind has expired in a vehicular accident on 11.07.2021.

In view of the report submitted by the SHO, Police Station

Gormi, District Bhind, this appeal filed by the appellant No. 3

Indal Singh is hereby dismissed as abated.

Counsel for the appellants is directed to amend the cause title

within a period of three working days.

At the request of counsel for the complainant, counsel for the

appellant is also directed to supply a copy of memo of appeal along

with copy of judgment to the counsel for the complainant.

List the case for final hearing in the category of "High Court

Expedited Cases".

(G.S. Ahluwalia) Judge Abhi ABHISHEK CHATURVEDI 2022.04.26 17:55:15 +05'30'