Madhya Pradesh High Court
Abdul Aziz@ Ida Khan And 2 Ors. vs The State Of Madhya Pradesh on 2 November, 2015
Cr. A. No. 754 of 2010
02/11/2015
None for the appellant.
Shri Deepak Rawal, learned Deputy Advocate
General for respondent/State.
As per PUD No. 418 dated 3/8/2015, death of appellant No.1 Abdul Aziz @ Ida Khan S/o Nasir Khan was occurred on 24.2.2015.
Hence, appeal against him alone stands abated. Learned Counsel for the appellants is directed to make necessary corrections in the cause title within a period of two weeks from today.
(P. K. Jaiswal) (Alok Verma) Judge Judge pp