Bhagchand Surana, vs The State Of Ap Rep By Its Pp Hyd., ...
2022 Latest Caselaw 490 Tel

Citation : 2022 Latest Caselaw 490 Tel
Judgement Date : 7 February, 2022

Telangana High Court

Bhagchand Surana, vs The State Of Ap Rep By Its Pp Hyd., ... on 7 February, 2022

Bench: Satish Chandra Sharma, Abhinand Kumar Shavili

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
         THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI


                   CRIMINAL APPEAL No. 803 of 2013

JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




      It has been informed by the learned counsel appearing for the

parties that the appellant is no more.


      In the light of the aforesaid, the appeal abates and the same

stands disposed of accordingly. Let the record be consigned to the

record room.


      Miscellaneous petitions, if any, shall stand closed.



                                                  __________________________________
                                                  SATISH CHANDRA SHARMA, CJ



                                                        ______________________________
                                                        ABHINAND KUMAR SHAVILI, J
07.02.2022

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