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Bisansingh vs The State Of Madhya Pradesh
2024 Latest Caselaw 21418 MP

Citation : 2024 Latest Caselaw 21418 MP
Judgement Date : 7 August, 2024

Madhya Pradesh High Court

Bisansingh vs The State Of Madhya Pradesh on 7 August, 2024

                                                             1                          CRA-6273-2017
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        BEFORE
                                      HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
                                                  ON THE 7 th OF AUGUST, 2024
                                               CRIMINAL APPEAL No. 6273 of 2017
                                                       BISANSINGH
                                                          Versus
                                              THE STATE OF MADHYA PRADESH
                           Appearance:
                                   None for the appellant.
                                   Jayesh Yadav - Govt. Advocate for the respondent/State.

                                                              ORDER

Learned counsel for the State has invited attention of this Court

towards PUD No.1411/Warrant/2024, Alirajpur, dated 01/08/2024

Superintendent of Jail, District Jail, District Alirjapur.

PUD discloses that appellant that appellant Bisansingh S/o Nahala

Bhilala who was suffering incarceration of 10 years by virtue of

judgment passed in S.S.T. No.01/2016. The appellant has passed away

during course of the treatment on 28.12.2018.

In view of the contents of the PUD, which is unopposed. The appeal

stands abated as sole appellant has died.

Accordingly, appeal has became infructuous as against the sole

appellant, therefore, appeal is dismissed being rendered infructuous.

2 CRA-6273-2017 Let a copy of this order along with record be returned to the

concerned trial Court. Copy of this order be also forwarded to the

concerned Jail Authority for information.

(BINOD KUMAR DWIVEDI) JUDGE

A.singh

 
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