CRJA/6/2017
2021 Latest Caselaw 4478 UK

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      10.11.2021
                                                   CRJA No. 6 of 2017
                                                   Hon'ble Sharad Kumar Sharma, J.

Ms. Lubhna Jahan, Advocate, holding brief of Mr. Kurban Ali, Amicus Curiae, for the appellant.

Mr. Sachin Panwar, Brief Holder, for the State.

This Criminal Jail Appeal was preferred by the late appellant, as against the judgment of conviction, as rendered in SST No. 14 of 2013, State Vs. Prahlad Tharu, whereby he was tried for the offences under Section 8/20 of the NDPS Act, which was registered against him at Thana Banbasa, District Champawat. When the matter was taken up on the previous date, the learned Government Advocate was directed to complete the instructions on different aspects as provided in the order dated 26.10.2021.

Today, the learned Brief Holder for the State has produced before this Court a communication Letter No. 14465/AR dated 29.10.2021, addressed to the Joint Director (Law) of the Advocate General's office, whereby the Superintendent Central Jail, Sitarganj, District Udham Singh Nagar, had informed that the appellant had met with the sad demise on 22.06.2021.

In view of the said communication made by the Superintendent Central Jail, Sitarganj, District Udham Singh Nagar, since the sole appellant has met with the sad demise, the present Criminal Jail Appeal, is dismissed as having abated.

Accordingly, the Appeal is dismissed as having abated in view of the aforesaid facts.

(Sharad Kumar Sharma, J.) 10.11.2021 Mahinder/