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Tapan Rai vs State
2021 Latest Caselaw 12611 Raj

Citation : 2021 Latest Caselaw 12611 Raj
Judgement Date : 11 August, 2021

Rajasthan High Court - Jodhpur
Tapan Rai vs State on 11 August, 2021
Bench: Goverdhan Bardhar

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 147/2011

Tapan Rai s/o Dr Ramgopal Ram, aged 48 years, resident of A- 66, Krishna Nagar, New Pali Road, Basni, Jodhpur (Raj.) {At present lodged at Central Jail, Jodhpur}

----Appellant Versus State of Rajasthan

----Respondent

For Appellant(s) : Mr Vineet Jain For Respondent(s) : Mr Anees Bhurat Public Prosecutor

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

11/08/2021

This case has come up for orders on application IA

No.01/2021.

Learned counsel for the appellant submits that the sole

appellant has expired on 21.06.2021. Death Certificate is annexed

with the application. As Annx.A.

Considering the contentions put forth and for the reasons

stated in the application, as the sole appellant has died, the

appeal stands abated.

The file be closed.

(GOVERDHAN BARDHAR),J

10-MMA/-

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