Laxman Singh vs State Of M.P.
2022 Latest Caselaw 13528 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 494 of 2012 (LAXMAN SINGH AND OTHERS Vs STATE OF M.P.)

Dated : 13-10-2022 Shri R.K. Shrivastava, Counsel for the appellants.

Shri C.P. Singh Counsel for the State. Yesterday, a statement was made by the Counsel for the appellants that appellant no. 1 Laxman Singh has expired.

Accordingly, State Counsel was directed to verify the factum of death of appellant no. 1 Laxman Singh.

Shri Singh after seeking a verification report from SHO, Police Station Antri Distt. Gwalior has verified that Laxman Singh has expired on 27.06.2020.

Accordingly, the appeal filed by appellant no. 1 Laxman Singh is dismissed as abated.

Heard.

Reserved for judgment.

     (G.S. AHLUWALIA)                                     (MILIND RAMESH PHADKE)
            JUDGE                                                  JUDGE

ar


         ABDUR RAHMAN
         2022.10.13
         18:42:00 +05'30'