Supreme Court - Daily Orders
State (Nct Of Delhi) vs Manish Sharma@ Pappan on 20 March, 2023
Author: Sanjay Kumar
Bench: Sanjay Kumar
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S).718-719 OF 2021
(Arising from Criminal Appeal Nos.717-719/2021)
STATE (NCT OF DELHI) APPELLANT(S)
VERSUS
MANISH SHARMA @ PAPPAN & ANR. RESPONDENT(S)
O R D E R
Insofar as Criminal Appeal Nos.718 and 719
of 2021 are concerned, the material placed on record reflects that the sole respondent therein, viz., Anil Kumar Sharma, expired on 14.05.2022.
In that view of the matter, these two appeals, filed against his acquittal by the High Court, no longer survive for consideration on merits as they stand abated.
The appeals are accordingly dismissed as such.
....................,J.
Signature Not Verified (SANJAY KUMAR) Digitally signed by Neetu Khajuria Date: 2023.03.21 18:14:42 IST Reason: NEW DELHI MARCH 20, 2023 2 ITEM NO.1719 COURT NO.6 SECTION II-C S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO(S).718-719 OF 2021 (Arising from Criminal Appeal Nos.717-719/2021) STATE (NCT OF DELHI) Appellant(s) VERSUS MANISH SHARMA@ PAPPAN & ANR. Respondent(s) Date : 20-03-2023 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR [IN CHAMBER] For Appellant(s) Ms. Archana Surve, Adv.
Mr. Shreekant Neelappa Terdal, AOR For Respondent(s) Mr. D. K. Devesh, AOR Mr. Harsh Singh Rawat, Adv. Ms. Snehal Uday Kanzarkar, Adv. Mr. Shilja Nanda Mishra, Adv. Ms. Ginit Pal Kaur Bal, Adv.
UPON hearing the counsel, the Court made the following O R D E R CRL.APPEAL NOS.718-719 OF 2021 The appeals are dismissed in terms of the signed order.
(NEETU KHAJURIA) (NAND KISHORE) ASTT. REGISTRAR-cum-PS COURT MASTER (Signed order is placed on the file.)