Pappu Ram vs State
2021 Latest Caselaw 6763 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 1114/2019

Pappu Ram S/o Shri Chandra Ram, Aged About 38 Years, By Caste Bawri, R/o Atbada, P.s. Sojat City, Tehsil Sojat, Distt. Pali (Raj.).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/03/2021

A letter dated 30.01.2021 has been received from Special

Civil Judge and Additional Chief Judicial Magistrate, Sojat City

informing that accused-petitioner Pappu Ram has expired. A copy

of death certificate has also been annexed with the letter.

In the aforesaid facts and circumstances, the present

revision petition stands dismissed as abated.

(MANOJ KUMAR GARG),J 150-MS/-

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