Miyan John @ Sheikh Mohd. Israil vs The State Of Madhya Pradesh
2022 Latest Caselaw 14194 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 1735 of 2014
                                      (MIYAN JOHN @ SHEIKH MOHD. ISRAIL Vs THE STATE OF MADHYA PRADESH)

                                                              CRA/01941/2014
                          Dated : 02-11-2022
                                   Shri Manish Datt, learned Senior Counsel with Shri Siddharth Datt,

                          learned counsel for the appellant in Cr.A. No.1735/2014.
                                   Shri Sanjay Malviya, learned counsel for the appellant nos. 3 and 4 in
                          Cr.A. No. 1941/2014.
                                   Shri Aditya Adhikari learned Senior Counsel with Shri Satish Chaturvedi

                          for the appellant no. 2 in Cr.A. No.1941/2014.
                                   Shri Akhilendra Singh, learned Govt. Adv for respondent -State.

Learned counsel for the State in furtherance of the Court's order dated 01.10.2022 informed that the appellant no. 1- Abid Ali Khan has already expired on 13.4.2018. Photocopy of death certificate is produced before us.

The Registry is directed to delete the name of appellant no.1 Abid Ali Khan from the array of appeal memo in Cr.A .No.1941/2014 and to keep the death certificate on record carefully.

Learned counsel for the parties were heard at length.

Reserved for judgment.

                                (SUJOY PAUL)                                 (PRAKASH CHANDRA GUPTA)
                                   JUDGE                                              JUDGE

                          bks




Signature Not Verified
Signed by: BASANT KUMAR
SHRIVAS
Signing time: 11/3/2022
5:06:41 PM