Naresh Ghudwal vs The State Of Madhya Pradesh
2022 Latest Caselaw 9706 MP

                                                                       1
                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                   BEFORE
                                                  HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY
                                                               ON THE 14th OF JULY, 2022

                                                      CRIMINAL APPEAL No. 1244 of 2011

                                           Between:-
                                           NARESH GHUDWAL S/O LATE HEMRAJ
                                           GHUDWAL , AGED ABOUT 21 YEARS, INDORE-
                                           NAKA, DASHARA WALA BAG, IDGAH ROAD,
                                           KASBA SEHORE , DISTT. SEHORE (MADHYA
                                           PRADESH)

                                                                                                       .....APPELLANT
                                           (NONE FOR THE APPELLANT )

                                           AND

                                           THE STATE OF MADHYA PRADESH POLICE
                                           STATION-KOTWALI , DISTT. SEHORE (MADHYA
                                           PRADESH)

                                                                                                   .....RESPONDENTS
                                           (BY SHRI DHARMESH CHATURVEDI, LEARNED P.L. FOR THE
                                           RESPONDENT / STATE )

                                         Th is appeal coming on for direction this day, th e court passed the
                                   following:
                                                                        ORDER

This appeal has been preferred against the judgment dated 25.05.2011 passed by Sessions Judge, Sehore District Sehore (M.P.) in Sessions Trial No.168/2010 whereby learned Sessions Judge found appellant guilty for the offence punishable under Section 307/34 of IPC and sentenced him to undergo R.I. for 4 years with fine of Rs.500/- with default stipulations.

According to the report dated 21.09.20212 received from Sessions Signature Not Verified SAN

Judge, Sehore the appellant Naresh Ghudwal has died on 06.05.2018 Digitally signed by NAVEEN KUMAR SARATHE Date: 2022.07.14 17:15:38 IST Because, the sole appellant has died so the appeal is abated. Hence, the

appeal is dismissed as abated.

Record be consigned to the record room.

(RAJEEV KUMAR DUBEY) JUDGE sarathe

Signature Not Verified SAN

Digitally signed by NAVEEN KUMAR SARATHE Date: 2022.07.14 17:15:38 IST