Nandram vs State (2024:Rj-Jp:13354)
2024 Latest Caselaw 1931 Raj/2

Rajasthan High Court

Nandram vs State (2024:Rj-Jp:13354) on 18 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:13354]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Criminal Appeal No. 524/1993

                                   Nandram S/o Ganpat R/o Sundarnagar, Kala Talab, Kota.
                                   (Accused in District Jail, Kota)
                                                                                             ----Accused-appellant
                                                                       Versus
                                   State of Rajasthan
                                                                                                    ----Respondent

                                   For Appellant(s)          :     Mr. S.K. Jain
                                   For Respondent(s)         :     Mr. Babulal Nasuna, P.P.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/03/2024

Learned Public Prosecutor has submitted a status report in

regard to the accused-appellant sent to his Office by S.H.O,

Railway Colony, District Kota City, which is taken on record.

As per the status report dated 16.03.2024, the accused-

appellant- Nandram S/o Ganpat R/o Sundarnagar, Police Station

Railway Colony, Kota has expired on 29.07.2020.

In view of the fact that the accused-appellant has expired,

the present appeal stands abated and is consigned to record.

(GANESH RAM MEENA),J

ARTI SHARMA /1

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