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Mohd. Saleem , Saleemuddin Ghalib vs The State Of Telangana And Another
2025 Latest Caselaw 4350 Tel

Citation : 2025 Latest Caselaw 4350 Tel
Judgement Date : 27 June, 2025

Telangana High Court

Mohd. Saleem , Saleemuddin Ghalib vs The State Of Telangana And Another on 27 June, 2025

     THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

           CRIMINAL APPEAL No.1276 of 2014

JUDGMENT:

When the matter is taken up for hearing, Mr.Syed Naved,

learned counsel representing Mr.M.A.Bari, learned counsel for

the appellant, on instructions submits that the appellant is no

more and to the said effect, he has filed copy of the death

certificate of the appellant vide Memo dated 26.06.2015.

2. He further submits that the learned counsel on record is

also no more.

3. Recording the submission of the learned counsel appearing

on behalf of the appellant, the Criminal Appeal is closed as

abated. The copy of the death certificate of the appellant shall

be made part of record. Pending miscellaneous applications, if

any, shall stand closed.

______________________________ JUSTICE E.V.VENUGOPAL Date: 27.06.2025 dv

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