Rajasthan High Court - Jaipur
Nemichand And Ors vs State Of Rajasthan Through P P on 7 November, 2022
Bench: Pankaj Bhandari, Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Appeal No. 197/2018
1. Nemichand S/o Shri Raghunath, R/o Shivnathpura, Police
Station Beawar Sadar, District Ajmer. At Present Confined
In Central Jail, Ajmer.
2. Chhagannath S/o Shri Ganpatnathh, R/o Shivnathpura,
Police Station Beawar Sadar, District Ajmer. At Present
Confined In Central Jail, Ajmer.
3. Dharamnath @ Karamnath S/o Shri Manginath, R/o
Shivnathpura, Police Station Beawar Sadar, District Ajmer.
At Present Confined In Central Jail, Ajmer.
4. Sonaram S/o Shri Mewaram, R/o Shivnathpura, Police
Station Beawar Sadar, District Ajmer. At Present Confined
In Central Jail, Ajmer.
5. Shriram @ Hariram S/o Shri Mewaram, R/o Shivnathpura,
Police Station Beawar Sadar, District Ajmer. At Present
Confined In Central Jail, Ajmer.
----Appellants
Versus
State Of Rajasthan through PP
----Respondent
For Appellant(s) : Mr. Rinesh Kumar Gupta with Ms. Savita Nathawat and Mr. Kapil Bharadwaj For Respondent(s) : Mr. Javed Choudhary, AGA HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order 07/11/2022 Counsel for the appellants has filed an application (01/22) for abatement of criminal appeal of accused/appellant No.4-Sonaram S/o Shri Mewaram. Death certificate is also annexed with the application. (Downloaded on 11/11/2022 at 09:14:04 PM)
(2 of 2) [CRLAD-197/2018] Considering the same, application is allowed. Criminal appeal is dismissed as having become abated qua accused/appellant No.4-Sonaram S/o Shri Mewaram.
Amended cause title has already been filed and the same is taken on record.
(MANOJ KUMAR GARG),J (PANKAJ BHANDARI),J CHANDAN /32 (Downloaded on 11/11/2022 at 09:14:04 PM) Powered by TCPDF (www.tcpdf.org)