Supreme Court - Daily Orders
Chandra Kant Jha vs The State Of Bihar on 30 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. (S) 1596 OF 2009
CHANDRA KANT JHA ...APPELLANT(S)
VERSUS
THE STATE OF BIHAR & ANR. ...RESPONDENT(S)
ORDER
Learned counsel for the appellant submits that the appellant has died during the pendency of the present appeal and the present appeal, therefore, has abated. Accordingly, this appeal is dismissed as infructuous.
....................,J.
(RANJAN GOGOI) ...................,J.
(NAVIN SINHA)
NEW DELHI
AUGUST 30, 2017
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.08.30
17:59:53 IST
Reason:
ITEM NO.105 COURT NO.3 SECTION II-A
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). 1596/2009
CHANDRA KANT JHA APPELLANT(S)
VERSUS
THE STATE OF BIHAR & ANR. RESPONDENT(S)
Date : 30-08-2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. Anurag Dubey, Adv.
Ms. Meenakshi Parihar, Adv. Mr. Mohan Pandey, AOR For Respondent(s) Mr. S.S. Shamshery, Adv.
Mr. Amit Sharma, Adv.
Mr. Ankit Raj, Adv.
Mr. R. C. Kohli, AOR Mr. Gopal Singh, AOR Mr. Shreyas Jain, Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant submits that the appellant has died during the pendency of the present appeal and the present appeal, therefore, has abated. Accordingly, this appeal is dismissed as infructuous.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER [SIGNED ORDER IS PLACED ON THE FILE]