Supreme Court - Daily Orders
State Of M.P. vs Suresh Yadav on 2 July, 2014
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1996 OF 2011
STATE OF M.P. ... APPELLANT(S)
VERSUS
SURESH YADAV ...RESPONDENT(S)
O R D E R
It is stated that the sole-respondent is dead during the pendency of this appeal.
In view of the aforesaid, the appeal abates and is dismissed as such.
................................J. (CHANDRAMAULI KR. PRASAD) ...............................J. (PINAKI CHANDRA GHOSE) New Delhi, July 2, 2014 Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2014.07.03 16:22:48 IST Reason: ITEM NO.1 COURT NO.4 SECTION IIA 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). 1996/2011 STATE OF M.P. Appellant(s) VERSUS SURESH YADAV Respondents(s) (Office Report for Direction) Date : 02/07/2014 This appeal was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE For Appellant(s) Ms. Musharraf Chaudhry, Adv.
Ms. Ayesha Chaudhry, Adv. Mr. C. D. Singh, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R It is stated that the sole-respondent is dead during the pendency of this appeal.
In view of the aforesaid, the appeal abates and is dismissed as such.
(S K RAKHEJA) (INDU SATIJA) COURT MASTER ASSISTANT REGISTRAR (Signed Order is placed on the File)