Mehtab Singh(Abated) vs The State Of M.P,
2023 Latest Caselaw 15067 MP

                                                  1
                          IN THE HIGH COURT OF MADHYA PRADESH
                                       AT GWALIOR
                                          CRA No. 723 of 2005
                                 (MEHTAB SINGH AND OTHERS Vs THE STATE OF M.P,)

Dated : 12-09-2023
                     Shri S.N.Dubey - Advocate for the appellants.

                     Shri V.P.S.Tomar - Panel Lawyer for respondent/State.

Learned counsel for the respondent/State submits that appellant No.1 Mehtabsingh S/o Shri Dhanna Lal Lodhi, resident of Village Bhadri, Police Station Chanderi, District Ashoknagar has died on 14.06.2022.

Learned counsel refers to verification report dated 10.02.2023 submitted

by S.H.O. Police Station Chanderi, District Ashoknagar wherein it is stated that appellant No.1 Mehtab Singh has died due to snake bite on 14.06.2022. Verification report is enclosed with unnatural death intimation No.40/2022 and death certificate of Mehtab Singh.

None of the relatives of Metabsingh have applied to prosecute the appeal under Section 394 of Cr.P.C.. This appeal was filed assailing the judgment of conviction and sentenced dated 03.10.2005 passed by the Additional Sessions Judge, Mungawali, District Guna in S.T.No.202/2000. Since the appellant No.1 Mehtab Singh has expired the appeal in his reference abates.

The appeal with referenc to the appellant No.2 Karan Singh shall continue.

List the appeal in due course.

(SANJEEV S KALGAONKAR) JUDGE

AK/-

ANAND KUMAR 2023.09.13 09:54:42 +05'30'