Jharkhand High Court
Sarat Kumar Chail @ Sarat Chandra Chail @ ... vs State Of Bihar on 6 December, 2025
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
2025:JHHC:36590-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (D.B.) No.123 of 1998(R)
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Sarat Kumar Chail @ Sarat Chandra Chail @ Jhantu Chail @ Shanu son of Narayan Chail resident of village Bundu, P.S-Bundu, Distt. Ranchi ....... ... Appellant Versus State of Bihar ... ... Respondent
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Appellant : Ms. Reshma Kumari, Advocate For the Respondent : Mrs. Nehala Sharmin, Spl.PP (through V.C)
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th Order No.08/Dated: 6 December, 2025
1. Ms. Reshma Kumari, the learned counsel who is associated with the office of Md. H. Waris, the learned counsel for the appellant on record has submitted that since the appellant of the present appeal has died on 14.05.2014 and as per instruction no legal heirs has come forward to sue the appeal and, as such, submission has been made that the present appeal may be declared to be abated.
2. Mrs. Nehala Sharmin, the learned Spl.PP who has appeared through virtual mode has corroborated the said fact and submitted that the appellant has died on 14.05.2014 and to this effect an affidavit dated 25.03.2025 has been filed on behalf of the respondent-State stating that the appellant of the present appeal has died. The photo copy of the death certificate of the appellant has been appended as Annexure-A/1.
3. Considering the same, the present criminal appeal stands dismissed as abated and disposed of as such.
(Sujit Narayan Prasad, J.) (Arun Kumar Rai, J.) Dated:06.12.2025 Sudhir