Ramesh Singh vs The State Of M.P.
2023 Latest Caselaw 22718 MP

Madhya Pradesh High Court

Ramesh Singh vs The State Of M.P. on 28 December, 2023

                                                              1
                            IN     THE          HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE VINAY SARAF
                                                ON THE 28 th OF DECEMBER, 2023
                                                CRIMINAL APPEAL No. 470 of 2000

                           BETWEEN:-
                           RAMESH SINGH, S/O MUNSHILAL RAGHUWANSHI
                           AGED ABOUT 48 YEARS, RESIDENT OF JAITPUR, P.S.
                           SILWANI DISTRICT RAISEN (MADHYA PRADESH)

                                                                                           .....APPELLANT
                           (BY SHRI K.N. FAKRUDDIN-ADVOCATE )

                           AND
                           THE STATE OF M.P. (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (BY SHRI YOGENDRA DAS YADAV, GOVT. ADVOCATE )

                                 Th is appeal coming on for hearing this day, t h e court passed the
                           following:
                                                            JUDGMENT

Learned counsel appearing for the appellant submits that the sole appellant Ramesh Singh S/o Munshilal Raghuwanshi expired on 26.7.2019.

To that effect, death Certificate of appellant-Ramesh Singh has also been filed.

In view of the above, learned counsel for the appellant does not want to press this appeal.

Consequently, the present appeal is dismissed as not pressed. Record of the trial court be sent back along with copy of this order.

(VINAY SARAF)

V. JUDGE P/-