Allahabad High Court
D.K.Agarwal vs State Of U.P. on 9 August, 2023
Author: Shamim Ahmed
Bench: Shamim Ahmed
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:53023 Court No. - 15 Case :- CRIMINAL APPEAL No. - 191 of 1998 Appellant :- D.K.Agarwal Respondent :- State of U.P. Counsel for Appellant :- G.R.Chhabra,Pranshu Agrawal Counsel for Respondent :- Govt. Advocate Hon'ble Shamim Ahmed,J.
1. Heard learned Counsel for the appellant, learned A.G.A. for the State and perused the material placed on record.
2. Learned Counsel for the appellant submits that the sole appellant, namely-D.K. Agarwal has already expired, thus, the present appeal may be abated.
3. Learned A.G.A. has no objection to the contentions aforesaid.
4. In view thereof, the present appeal stands abated.
5. Consigned to record.
6. Lower court record, if any, be returned back to the court concerned.
Order Date :- 9.8.2023 Piyush/-