Kedar Singh vs State Of M.P.
2022 Latest Caselaw 526 MP

THE HIGH COURT OF MADHYA PRADESH

CRA No. 687/2010 (KEDAR SINGH AND ANOTHER Vs STATE OF M.P.)

Through Video Conferencing

Gwalior, Dated: 11.01.2022

Shri R.K.S. Kushwah with Shri S.K. Sharma, Counsel for

appellants.

Shri C.P. Singh, Counsel for State.

A report has been received from the Central Jail, Gwalior on

21.08.2021 that the appellant No.2-Ramhet Singh has expired on

19.03.2019 during treatment in the J.A. Hospital Gwalior.

Since the said report has been received from the office of

Superintendent, Central Jail, Gwalior, therefore, there is no need for

further verification.

Accordingly, the appeal filed on behalf of appellant No.2-

Ramhet Singh is dismissed as abated.

The arguments for appellant No.1 are heard.

Reserved for judgment.

                        (G.S. Ahluwalia)                            (Deepak Kumar Agarwal)
                            Judge                                           Judge

Aman
  AMAN TIWARI
  2022.01.12 14:12:36
  +05'30'