Supreme Court - Daily Orders
Haneef @ Muda vs The State Of Uttarakhand on 27 January, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No(s).309/2018
HANEEF @ MUDA Appellant(s)
VERSUS
THE STATE OF UTTARAKHAND Respondent(s)
O R D E R
The report from the office shows that the intimation sent by the Circle Officer Maglaur, Haridwar to the Assistant Registrar of this Court intimates that the appellant passed away about two years back. This intimation was sent in May, 2021.
The aforesaid being the position, the present appeal stands disposed of as having abated.
..............J. (SANJAY KISHAN KAUL) ..............J. (M.M. SUNDRESH) New Delhi;
27th January, 2022
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2022.01.28
17:25:54 IST
Reason:
ITEM NO.102 Court 6 (Video Conferencing) SECTION II-B
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.309/2018
HANEEF @ MUDA Appellant(s)
VERSUS
THE STATE OF UTTARAKHAND Respondent(s)
Date : 27-01-2022 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Mr. Sanjay Kumar Dubey, Adv.
Ms. Shuchi Singh, Adv.
Mr. Krishna Kant Dubey, Adv.
Mr. Rakesh Kumar Tewari, Adv.
Mr. Vivek Kumar Pandey, Adv.
Mr. Rajiv Ranjan Dwivedi, AOR For Respondent(s) Mr. Ashutosh Kumar Sharma, Adv.
Mr. Jatinder Kumar Bhatia, AOR UPON hearing the counsel the Court made the following O R D E R The criminal appeal stands disposed of as having been abated in terms of the signed order.
Pending applications also stand disposed of.
(RASHMI DHYANI) (POONAM VAID) COURT MASTER COURT MASTER
(signed order is placed on the file)