Kalyan Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 1200 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 2029 of 2010
                                         (KALYAN SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 19-01-2023
                                  Shri J.K. Dehariya - Advocate for the appellant Nos.2 and 3.

                                  Shri S.K. Kashyap - Government Advocate for the respondent/State.

Shri S.K. Kashyap, learned Government Advocate drew attention of this Court on additional document filed on 25/02/2021.

In the said document No.26/2020 dated 25/02/2021 sent by SHO, Police

Station Themi, District Narsinghpur, it is informed that the death certificate of appellant No.1 - Kalyan Singh Lodhi has been verified and death certificate is enclosed with the said letter.

Learned counsel for the appellant Nos.2 and 3 also submits that appellant No.1 - Kalyan Singh is no more.

Thus, Registry is directed to delete the name of appellant No.1 - Kalyan Singh from the array of parties.

On the joint request of the parties, the appeal is finally heard. Reserved for judgment.

                               (SUJOY PAUL)                                 (AMAR NATH (KESHARWANI))
                                  JUDGE                                              JUDGE

                          HK




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Signed by: HIMANSHU
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Signing time: 1/20/2023
5:23:47 PM