Citation : 2023 Latest Caselaw 186 MP
Judgement Date : 3 January, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
ON THE 3 rd OF JANUARY, 2023
CRIMINAL APPEAL No. 904 of 2009
BETWEEN:-
M.P. PURVA KHSTRA VIDUIT VITRAN CO LTD.
WAIDHAN, DISTRICT SIDHI (MADHYA PRADESH)
THROUGH THE EXECUTIVE ENGINEER
.....APPELLANT
(NONE)
AND
MANGLA PRASAD, S/O RAMKISHUN SONI, AGED
ABOUT 43 YEARS, R/O: WAIDHAN TAH SINGRAULI,
DISTRICT SIDHI (MADHYA PRADESH)
.....RESPONDENT
(BY SHRI VARUN DUBEY - ADVOCATE)
T h is appeal coming on for orders this day, t h e cou rt passed the
following:
ORDER
On a perusal of I.A.No.24148/2022, an application received from Special
Judge, Electricity Act, 2003, Singrauli, Headquarter Waidhan, it is revealed that respondent - Mangal Prasad has died on 25.06.2022. Death certificate has been annexed with the letter.
As respondent has died, this appeal filed against the judgment of acquittal stand abated.
Therefore, this appeal is dismissed as abated.
Signature Not Verified Signed by: JASLEEN SINGH SALUJA Signing time: 1/4/2023 2:08:20 PM
(DINESH KUMAR PALIWAL) JUDGE Jasleen
Signature Not Verified Signed by: JASLEEN SINGH SALUJA Signing time: 1/4/2023 2:08:20 PM
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