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Mohd. Fazil, vs The State Of A.P., Through Asst. ...
2021 Latest Caselaw 3666 Tel

Citation : 2021 Latest Caselaw 3666 Tel
Judgement Date : 22 November, 2021

Telangana High Court

Mohd. Fazil, vs The State Of A.P., Through Asst. ... on 22 November, 2021

Bench: Shameem Akther

         THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER


                 Criminal Appeal No.19 of 2008

JUDGMENT:

Heard. Perused the record.

2. The learned Public Prosecutor for the respondent/State on

written instructions submitted that the appellant/accused passed

away on 19.11.2014. The photocopy of death certificate of the

appellant/accused is filed before this Court.

3. In view of the above submission, the proceedings against the

petitioner/accused in this case stands abated.

4. Accordingly, this Criminal Appeal is dismissed.

Miscellaneous petitions, if any, pending in this Criminal

Appeal, shall stand closed.

______________________ Dr. SHAMEEM AKTHER, J Date: 22.11.2021 scs

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