Supreme Court - Daily Orders
State Of U.P. vs Ram Adhar on 13 August, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.120 COURT NO.12 SECTION II
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). 1825/2010
STATE OF U.P. Appellant(s)
VERSUS
RAM ADHAR Respondent(s)
Date : 13/08/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s)
Mr. Ranjit Rao, Addl.AG, UP
Mr. Anuvrat Sharma,Adv.
Ms. Alka Sinha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Appeal is dismissed as infructuous in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.08.14 14:14:42 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1825/2010 STATE OF U.P. Appellant(s) VERSUS RAM ADHAR Respondent(s) O R D E R We have heard Mr. Ranjit Rao, learned Additional Advocate General appearing for the appellant - State of Uttar Pradesh. In this matter on 5-6-2015, we directed to issue a bailable warrants in the sum of Rs.10,000/- since the sole respondent was not appearing in the matter before us. As per Office Report dated 20-7-2015, a Report has come from the Additional District & Sessions Judge, Court No.5, Azamgarh, U.P. From the Report, it appears that the sole respondent viz. Ram Adhar son of Ramdev has already expired on 7-2-2011. A Death Certificate has also been issued by the Pradhan of Gram Panchayat-Dewara Jadid, Azamgarh which has been annexed to the report of Additional District & Sessions Judge. In view of that, nothing remains in the appeal and is dismissed as infructuous.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
13TH AUGUST, 2015.