State vs Daria Khan And Ors
2021 Latest Caselaw 19241 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 459/1998

State

----Appellant Versus Daria Khan And Ors

----Respondent

For Appellant(s) : Mr. B.R. Bishnoi, AGC For Respondent(s) : Mr. LD Khatri

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

16/12/2021

This Court has received a letter sent by the District and

Sessions Judge, Jaisalmer informing that respondent Nos.3 and 6

namely Lehra and Pathan Khan respectively have been expired.

Along with the aforesaid letter, their death certificates have also

been attached.

In view of the above, the present appeal is abated qua the

respondent No.3 - Lehra and the respondent No. 6 - Pathan Khan.

Office is directed to put a note of this effect in the cause title

of the appeal.

(RAMESHWAR VYAS),J (VIJAY BISHNOI),J

26-mohit/-

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