Delhi High Court - Orders
State vs Chand Ram Sehrawat on 15 July, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 39/2016
STATE ..... Petitioner
Represented by: Mr. Amit Gupta, APP for State
versus
CHAND RAM SEHRAWAT ..... Respondent
Represented by: Mr. M.L. Yadav, Adv.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 15.07.2021 The hearing has been conducted through Video Conferencing. CRL.M.A. 10696/2021
1. Attested affidavit of the wife of the respondent who has filed the application be filed within two weeks.
2. Application is disposed of.
CRL.M.A. 10695/2021 (by wife of respondent)
1. By this application the wife of the respondent informs that since the respondent has passed away the present appeal stands abated, and issue consequential directions.
2. Notice. Mr. Amit Gupta, learned APP for the State accepts notice.
3. Facts stated in the application be verified and a status report be filed to this extent.
4. List on 4th August, 2021.
Signature Not VerifiedCRL.A. 39/2016 Page 1 ofSigned Digitally 2 By:JUSTICE MUKTA GUPTA Signing Date:15.07.2021 21:34:37
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
JULY 15, 2021 'ga' Signature Not Verified CRL.A. 39/2016 Page 2 ofSigned Digitally 2 By:JUSTICE MUKTA GUPTA Signing Date:15.07.2021 21:34:37