State vs Rustam
2023 Latest Caselaw 3767 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 130/1993

State of Rajasthan

----Appellant Versus Rustam S/o Alibux b/c Teli, R/o Khunkhuna of Choti Khatu, P.S. Khunkhune, Distt. Nagaur.

                                                                 ----Respondent


For Appellant(s)          :     Mr. B.R. Bishnoi, PP
For Respondent(s)         :

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

27/04/2023

1. Pursuant to the order dated 10.04.2023, a communication

dated 13.04.2023 from SHO P.S. Khunkhuna, Distt. Nagaur has

been produced by the learned Public Prosecutor along with the

certificate issued by the Sunni Muslim Kabarstan, Kasar Badwali,

G.B. Road Thane dated 30.12.2022 interalia indicating that the

respondent No.1 Rustam S/o Alibux, died on 29.12.2022, who was

burried there at the said Kabarstan.

2. The communication is taken on record.

3. In the present case leave to appeal was filed in relation to

judgment dated 07.08.1992 passed by Addl. Sessions Judge,

Distt. Nagaur Camp Didwana against Rustom, Bhawar Lal and

Mahendra Singh. By order dated 31.03.1993 the leave was

rejected against Bhawar Lal and Mahendra Singh and the same

was granted against respondent No.1 Rustam only.

(2 of 2) [CRLA-130/1993]

4. In view of the fact that sole respondent to the appeal

Rustam has died during the pendency of the appeal, the appeal is

dismissed as having abated.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J

27-Anshul/-

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