Rohit Upadhayay And Anr vs State
2021 Latest Caselaw 5794 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 140/2018

Rohit Upadhayay And Anr

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. RS Gill, Adv. For Respondent(s) : Mr. Muktiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/02/2021

A letter dated 11.02.2021 has been received from Learned

Additional District and Sessions Judge No.4, Udaipur informing

that accused-appellant No.2 Nishant @ Monti S/o Ramesh Chander

Sukhwal has expired on 24.08.2019. A copy of death certificate

has also been annexed with the letter.

In the aforesaid facts and circumstances, the present

criminal appeal stands dismissed as abated qua the appellant No.2

Nishant @ Monti.

(MANOJ KUMAR GARG),J 92-MS/-

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