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Hanif Mohmad And Anr vs State (2026:Rj-Jd:11264)
2026 Latest Caselaw 3559 Raj

Citation : 2026 Latest Caselaw 3559 Raj
Judgement Date : 9 March, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Hanif Mohmad And Anr vs State (2026:Rj-Jd:11264) on 9 March, 2026

[2026:RJ-JD:11264]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Criminal Appeal No. 518/1993

1.    Hanif Mohmad S/o Validad r/o Jhaldawali Teh. Hanumangarh
District Sriganganagar
2.   Sardar Khan S/o Validad r/o Jhaldawali Teh. Hanumangarh
District Sriganganagar
                                                                      ----Appellant
                                       Versus
State
                                                                    ----Respondent


For Appellant(s)             :     None present
For Respondent(s)            :     Mr. Shrawan Singh Rathore, AGA



             HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

09/03/2026

1. None appears on behalf of the appellants.

2. Learned Public Prosecutor has placed on record a factual

report dated 11.07.2025 forwarded by the SHO, Police Station

Hanumangarh Junction, District Hanumangarh, as per which, the

appellants namely Hanif Mohammad S/o Validad and Sardar Khan

S/o Validad, expired on 02.02.1999 and 22.04.2022, respectively.

He submits that in view of the death of the appellants, the present

appeal deserves to be dismissed as abated.

3. The death certificates of both appellants along with the said

factual report dated 11.07.2025 as provided by the learned Public

Prosecutor, are taken on record.

4. It is noted that the present appeal qua appellant No.1- Hanif

Mohammad had already been dismissed as abated vide order

dated 02.09.2021.

(Uploaded on 09/03/2026 at 12:44:14 PM)

[2026:RJ-JD:11264] (2 of 2) [CRLA-518/1993]

5. In view of the above, nothing survives for consideration in

the present criminal appeal. Accordingly, the instant criminal

appeal qua appellant No.2 - Sardar Khan also stands dismissed

as abated.

6. Pending application(s), if any, stand(s) disposed of.

(SUNIL BENIWAL),J 2-Ashutosh/-

(Uploaded on 09/03/2026 at 12:44:14 PM)

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