Madhya Pradesh High Court
Ballu @ Bhagwati And Anr. vs The State Of M.P, on 20 August, 2018
1 CRA-437-2005
The High Court Of Madhya Pradesh
CRA-437-2005
(BALLU @ BHAGWATI AND ANR. Vs THE STATE OF M.P, )
3
Gwalior, Dated : 20-08-2018
Shri V.K. Agarwal, learned counsel for the appellants.
Smt. Sangeeta Pachauri, learned Govt. Advocate for the
respondent/State.
Verification report regarding death of appellant Ballu alias Bhagwati s/o Kunjbihari Sharma is received from Station House Officer, Police Station, Mehgaon, distt. Bhind reporting death of appellant Ballu alias Bhagwati s/o Kunjbihari Sharma having died on 16.6.2018.
In view whereof, let steps be taken to delete name of appellant no. 1 Ballu alias Bhagwati s/o Kunjbihari Sharma. Appeal stands dismissed as abated qua appellant no. 1 Ballu alias Bhagwati s/o Kunjbihari Sharma.
I.A. No. 5474/2018 stands disposed of.
(SANJAY YADAV) (ASHOK KUMAR JOSHI)
JUDGE JUDGE
ar
ABDUR RAHMAN
2018.08.21 09:58:47 +05'30'