Shaffi Mohd vs State
2021 Latest Caselaw 10514 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 1301/2014

Shaffi Mohd. S/o Shri Amir Mohd. by caste Muslim, aged about 79 years, R/o Jahajpur, Police Station Jahajpur, District Bhilwara (Lodged in District Jail, Bhilwara)

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. T.R.S. Sodha For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

09/07/2021

Learned Public Prosecutor has submitted a verification

report, forwarded from the office of the Superintendent of Police,

Bhilwara as per which, the petitioner has passed away on

17.08.2020. The death certificate of the petitioner Shaffi Mohd.

has been annexed in support of this verification report. Thus, the

instant revision petition abates and is dismissed as such.

The original record shall be returned to the trial court

forthwith.

(SANDEEP MEHTA),J

119-Sudhir Asopa/-

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