Ayodhya Singh vs M.P. Poorva Kshetra Vidyut Vitran ...
2022 Latest Caselaw 429 MP

                                                                             1                                CRA-2527-2011
                                                  The High Court Of Madhya Pradesh
                                                           CRA No. 2527 of 2011

(AYODHYA SINGH Vs M.P. POORVA KSHETRA VIDYUT VITRAN COMPANY LTD.)

Jabalpur, Dated : 07-01-2022 None for the parties.

Being aggrieved by the judgment dated 12.10.2011 passed by the Special Judge (Electricity Act, 2003), Khurai, District-Sagar in Special Case No.79/200, appellant Ayodhya Singh has preferred this appeal against his conviction under Section 135 of Electricity Act, 2003.

A s per the communication dated 10.12.2021 received from IInd

Additional Sessions Judge, Khurai, District-Sagar, appellant Ayodhya Singh died on 06.04.2021. The certified copy of death certificate of the appellant is also annexed with the said communication.

No one is present before this Court to prosecute this appeal on behalf of the appellant.

In view of the communication dated 10.12.2021, the appeal abates and is disposed of accordingly.

(VIRENDER SINGH) JUDGE

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2022.01.07 17:53:00 IST