ASHRAF Vs. STATE OF U. P.

JUDGEMENT

(1.) List revised. No one is present to press the appeal on behalf of the appellant.

(2.) Sole appellant, Ashraf, son of Abdul Ghaffar, is being reported to have died as back as in the year 2018 and Amicus Curiae was appointed. After perusal of the entire order-sheet, on 19/3/2025 following order was passed :

(3.) Pursuant to the aforesaid order, the office has submitted a report dtd. 9/4/2025 based on the report of the Chief Judicial Magistrate, Budaun, dtd. 3/4/2025 according to which, in spite of the best effort, the bail bond could not be traced out. As such, it is clear that either the accused is absconding or must have died as is being reported since 2015 itself that he had gone to attend court proceeding on 17/9/1990 in Tis Hazari Court, however, thereafter, he was never seen. He was having criminal history and it was reported by his relatives that he had died. By now, the appellant must have aged about 66 to 67 years of age and there was no evidence on record in respect of his death as per the circular issued by this Court.