Supreme Court - Daily Orders
Zainul vs The State Of Bihar on 5 August, 2019
Author: Indu Malhotra
Bench: Indu Malhotra
ITEM NO.67 COURT NO.6 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1187/2014
MD.MUSLIM & ANR. Appellant(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
WITH
Crl.A. No. 1188/2014 (II-A)
Crl.A. No. 1329/2014 (II-A)
Date : 05-08-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
[IN CHAMBER]
For Appellant(s) Ms. Tejasvi Kumar, Adv.
Mr. Ambar Qamaruddin, Adv.
Mr. Simanta Kumar, Adv.
Mrs. M. Qamaruddin, AOR
Mr. Chandra Prakash, AOR
For Respondent(s)
Mr. Abhinav Mukerji, AOR
Mr. E. C. Vidya Sagar, AOR
Mr. Samir Ali Khan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Criminal Appeal No.1187/2014 stands abated qua appellant No.1 in terms of signed order.
Signature Not Verified(RAJNI MUKHI) Digitally signed by RAJNI MUKHI Date: 2019.08.13 (HARI SWAROOP PARASHER) SENIOR PERSONAL ASSISTANT 12:28:26 IST Reason: ASSISTANT REGISTRAR (Signed order in r/o Crl.A.1187/2014 is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1187 OF 2014 MD.MUSLIM & ANR. ......APPELLANT(S) VERSUS THE STATE OF BIHAR ......RESPONDENT(S) O R D E R It is submitted that appellant No.1 expired on 24.7.2016.
In that view, the Criminal Appeal stands abated qua appellant No.1.
.....................J. [INDU MALHOTRA] NEW DELHI;
AUGUST 05,2019