Mushtaq Ali vs The State Of M.P.
2022 Latest Caselaw 2842 MP

                                                                                 1
                                                   IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
                                                                               BEFORE
                                                              HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                                      ON THE 28th OF FEBRUARY, 2022

                                                                 CRIMINAL APPEAL No. 639 of 2000

                                                     Between:-
                                                     MUSHTAQ ALI, AGED ABOUT 54 YEARS,

                                                                                                                  .....APPELLANT
                                                     (NONE APPEARS)

                                                     AND

                                                     THE STATE OF M.P. (MADHYA PRADESH)

                                                                                                             .....RESPONDENTS
                                                     (BY SHRI GOVIND PUROHIT, G.A.)

                                                   This appeal coming on for orders this day, the court passed the following:
                                                                                  ORDER

The appellant has filed this appeal aggrieved with the judgment dated 8/6/2020 passed in ST No.122/196 by learned Addl. Sessions Judge, Indore whereby convicting the appellant u/S.27 of M.P. Vinirdisht Bhrasht Aacharan Adiniyam, 1982 and sentenced to undergo RI for two years with fine of Rs.10,000/- and in default whereof to undergo further six months RI.

Counsel for State submits that as per the information received from the concerned SHO, it is reported that the appellant has already died.

In view of the aforesaid submissions made by learned counsel for respondent, since the appellant has already died, the appeal stands abated and is accordingly dismissed as abated.

(VIJAY KUMAR SHUKLA) JUDGE VM

Signature Not Verified VerifiedDigitally Digitally signed by SAN VARGHESE MATHEW Date: 2022.02.28 17:33:11 IST