Bhamroo vs State Of Rajasthan
2021 Latest Caselaw 4702 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Appeal No. 18/2019

Bhamroo S/o Dutiya Khair, Aged About 28 Years, R/o Naal Saanmariya P.t. Kotadra Distt. Udaipur (Raj) (Lodged In Central Jail Udaipur (Raj)

----Appellant Versus State of Rajasthan, Through PP

----Respondent

For Appellant(s) : By post For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

18/02/2021

The trial court has forwarded an information vide letter dated

03.02.2021 that the appellant Bhamroo who was undergoing life

imprisonment at the Central Jail, Udaipur, fell ill and expired on

09.01.2021 at the Maharana Bhupal Government Hospital,

Udaipur while undergoing treatment.

In this view of the matter, the instant appeal filed on behalf

of the sole appellant Bhamroo abates and is dismissed as such.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

17-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)