State Of U.P. Vs Mithun Singh

Supreme Court Of India 24 Sep 2021 Interlocutory Application No. 80032 Of 2021 In Criminal Appeal No. 198 Of 2021 (2021) 09 SC CK 0122
Bench: Single Bench

Judgement Snapshot

Case Number

Interlocutory Application No. 80032 Of 2021 In Criminal Appeal No. 198 Of 2021

Hon'ble Bench

C.T. Ravikumar, J

Advocates

Adarsh Upadhyay, T. N. Singh

Judgement Text

Translate:

I.A. NO. 80032/2021

This Appeal has been filed by the State against acquittal of the sole accused before High Court of Judicature at Allahabad in Criminal Appeal No.

6617/2017.

Now the appellant has filed an application (I.A. NO. 80032/2021) stating that the appeal is abated against the sole respondent and has produced the

death certificate of the sole respondent as Annexure A1. It would reveal the death of the sole respondent on 28.10.2019.

In the light of the above circumstances, Criminal appeal No.198/2021 against the sole respondent(Mithun Singh) stands abated.

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