Shaukat Ulla vs State Of M.P.
2022 Latest Caselaw 4048 MP

                                                1
                      THE HIGH COURT OF MADHYA PRADESH
                                 CRA-210-2011
                     (SHAUKAT ULLA & ORS. VS. STATE OF M.P.)

         Gwalior, Dated: 23.03.2022

               Shri S.S.Kushwah, learned counsel for the appellant No.1.

               Smt. Ami Prabal Solanki, learned counsel for the appellant No.3.

               Shri C.P.Singh, learned counsel for the respondent/State.

It is submitted by the counsel for the appellant No.1 that appellant

No.2 Rafat Ulla has expired while he was in custody.

Shri Singh after verifying from the jail authorities has submitted that

appellant No.2 Rafat Ulla had expired in jail itself.

Accordingly, the appeal filed by appellant No.2 Rafat Ulla is hereby

dismissed as abated.

Heard.

Reserved for judgment.

         (G.S. Ahluwalia)                               (Rajeev Kumar Shrivastava)
             Judge                                                Judge

Pj'S/-



          Digitally signed by
          PRINCEE BARAIYA
          Date: 2022.03.23
          18:03:18 -07'00'