Raju Ram vs State
2021 Latest Caselaw 5793 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 49/2016

Raju Ram S/o Shri Kalu Ram, B/c Meghwal, R/o Swaroopdesar, PS Gangashahar, District Bikaner.

----Appellant Versus State of Rajathan

----Respondent

For Appellant(s) : Mr. HS Shrimali, Adv. For Respondent(s) : Mr. Muktiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/02/2021

A letter dated 06.02.2021 has been received from Learned

Additional District and Sessions Judge No.2, Bikaner informing

that accused-appellant Rajuram has expired on 10.05.2018.

In the aforesaid facts and circumstances, the present

criminal appeal stands dismissed as abated.

(MANOJ KUMAR GARG),J 90-MS/-

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