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Madan Gopal Dubey (Dead) Thr. Lrs. ... vs State Of M.P.
2022 Latest Caselaw 10032 MP

Citation : 2022 Latest Caselaw 10032 MP
Judgement Date : 20 July, 2022

Madhya Pradesh High Court
Madan Gopal Dubey (Dead) Thr. Lrs. ... vs State Of M.P. on 20 July, 2022
Author: Nandita Dubey
                                               1
                        IN THE HIGH COURT OF MADHYA PRADESH
                                     AT JABALPUR
                                             BEFORE
                               HON'BLE SMT. JUSTICE NANDITA DUBEY
                                       ON THE 20th OF JULY, 2022

                              CRIMINAL APPEAL No. 1807 of 1998

                     Between:-
                     MADAN GOPAL DUBEY (DEAD) THR. LRS.
                     MUKUL DUBEY S/O LATE MADAN GOPAL
                     DUBEY, AGED ABOUT 37 YEARS, OCCUPATION:
                     LAWYER, R/O C-97 GRATER KAILASH PANT-I
                     ENCLAVE (NEW DELHI)

                                                                            .....APPELLANT
                     (NONE)

                     AND

                     STATE OF M.P. THR. CBI JABALPUR (MADHYA
                     PRADESH)

                                                                         .....RESPONDENTS
                     (BY SHRI VIKRAM SINGH, STANDING COUNSEL)
                                             JUDGMENT

The original appellant has died in the year 2006 and his legal representative was impleaded in the year 2007. Thereafter in the year 2019 SPC was issued and the same was also served. However, on three occasions none

has appeared for the appellant.

Since the legal representative is not taking any interest in pursuing this appeal and the original appellant has already expired, this appeal stands abated.

MANZOOR AHMED                                                        (NANDITA DUBEY)
2022.07.20 16:46:55 +05'30'                                              JUDGE
          Ansari
 

 
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