STATE OF GUJARAT Vs. MAHENDRAKUMAR MADHAVLAL PATEL

JUDGEMENT

(1.) The applicant-State has filed this Criminal Revision Application with the following relief(s):

(2.) Learned APP for the applicant-State submits that after verification, present respondent - Mahendrakumar Madhavlal Patel has expired on 3/1/2021 and his death certificate is also produced on record.

(3.) In view of the statement made by learned APP as well as death certificate of deceased respondent - Mahendrakumar Madhavlal Patel and affidavit of son of deceased viz. Pragneshkumar Mahendrakumar Patel, which is produced on record, the present Criminal Revision Application stands abated against deceased respondent - Mahendrakumar Madhavlal Patel as he has expired.