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Dr. Muradshah Vali vs The State Of A.P., Through ...
2025 Latest Caselaw 1128 Tel

Citation : 2025 Latest Caselaw 1128 Tel
Judgement Date : 20 January, 2025

Telangana High Court

                                1




     THE HONOURABLE SRI JUSTICE K.SURENDER


              CRIMINAL APPEAL No.369 OF 2012
JUDGMENT:

1. When the matter is taken up for hearing, learned counsel

appearing for the appellant/A-2 submitted that the appellant

died, which is not disputed by the learned Assistant Public

Prosecutor.

2. On account of the death of the appellant/A-2, the Appeal

stands abated.

3. Accordingly, the Criminal Appeal is dismissed as abated.

Miscellaneous applications, if any shall stand closed.

_________________ K.SURENDER, J

Date: 20.01.2025 Dv

THE HONOURABLE SRI JUSTICE K.SURENDER

CRIMINAL APPEAL No.369 OF 2012

Dt. 20.01.2025

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