Delhi High Court - Orders
Rajkumar @Raju vs State (Nct Of Delhi) on 17 October, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 218/2023, CRL.M.(BAIL) 346/2023
RAJKUMAR @RAJU ..... Appellant
Through: Mr. Adit S. Pujari and Mr. Zeeshan
Thomas, Advs.
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Amit Ahlawat, APP for the State
with Inspector Shrawan Kumar, PS
Shahbad Dairy.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 17.10.2023
1. The appellant has preferred the present appeal under Section 374(2) Cr.P.C against the impugned judgment dated 25.08.2022 and order on sentence dated 17.10.2022 passed by learned ASJ/FTSC (POCSO) North District, Rohini Courts, Delhi.
2. At the outset, it is submitted by the learned APP for the State on instructions from the IO that the victim of this case has been expired 3½ years back and the IO has recorded the statement of father of the victim on 30.03.2023.
3. As per the report received from the Senior Medical Officer Incharge, CJ-10, Rohini, Delhi, dated 10.10.2023, the appellant has also been expired on 18.08.2023.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/10/2023 at 21:31:52
4. In view of this, nothing survives in the matter.
5. The appeal stands abated and disposed of accordingly.
RAJNISH BHATNAGAR, J OCTOBER 17, 2023/akc This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/10/2023 at 21:31:52