Madhya Pradesh High Court
The State Of Madhya Pradesh vs Betu Lal (Deleted As Per Court Order Date ... on 7 October, 2023
Author: Roopesh Chandra Varshney
Bench: Roopesh Chandra Varshney
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 363 of 2014
(THE STATE OF MADHYA PRADESH Vs BETU LAL AND OTHERS)
Dated : 07-10-2023
Shri D. K. Shrivastava - Government Advocate for the appellant.
None for the respondents.
As per PUD dated 21/09/2023 received from Chief Judicial Magistrate, Chhatarpur respondent No.1 Betu Lal S/o Ramadheen has died on 26/04/2015. The PUD is supported by death certificate of respondent No.1.
In view of above, the appeal so far as it relates to respondent No.1 Betu Lal S/o Ramadheen is dismissed as abated.
Learned Government Advocate for the appellant/State is directed to delete the name of respondent No.1 Betu Lal S/o Ramadheen from the appeal memo within two weeks.
List the case for final hearing in due course.
(ROOPESH CHANDRA VARSHNEY) JUDGE as Signature Not Verified Signed by: ANURAG SONI Signing time: 11-10-2023 10:01:33