The State Of M.P. vs Bageshwar Singh
2023 Latest Caselaw 14164 MP

                                   1
 IN     THE      HIGH COURT OF MADHYA PRADESH
                      AT JABALPUR
                            BEFORE
             HON'BLE SMT. JUSTICE ANURADHA SHUKLA
                     ON THE 28 th OF AUGUST, 2023
                  CRIMINAL APPEAL No. 1933 of 2003

BETWEEN:-
THE STATE OF MADHYA PRADESH THROUGH POLICE
STATION UMARIA, DISTRICT UMARIA (M.P.)

                                                                 .....APPELLANT
(BY SHRI S. P. CHADAR - GOVERNMENT ADVOCATE)

AND
BAGESHWAR         SINGH PARIHAR,  S/O   SHRI
BAIKUNTHNATH SINGH, AGED ABOUT 36 YEARS,
OCCUPATION: SERVICE, SHASKIYA UDHYAN ROPANI,
DABROHA, POST UMARIA POLICE STATION UMARIA,
DISTRICT UMARIA (MADHYA PRADESH)

                                                               .....RESPONDENT
(BY SHRI P. C. PALIWAL - ADVOCATE )

      This appeal coming on for directions this day, th e court passed the
following:
                                    ORDER

State has filed the report of Thana Prabhari, Umaria, in which it is informed that the respondent has died on 25.1.2021.

In the light of verification of the death of respondent this appeal, which is filed against the judgment of acquittal, is dismissed as having been rendered infructuous.

A copy of this order along with the record be sent to the court below for necessary information.

Digitally signed by PRASHANT SHRIVASTAVA Date: 2023.08.28 18:11:48 +05'30' Adobe Reader version: 11.0.8

(ANURADHA SHUKLA) JUDGE ps