REGENT COMPUTRONICS PVT. LTD.

RAJENDRA KUMAR YADAV Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

JAGAT PAL SINGH AND OTHERS VS. STATE OF HARYANA [REFERRED TO]
RATTAN LAL VS. STATE OF PUNJAB [REFERRED TO]
VED PRAKASH VS. STATE OF HARYANA [REFERRED TO]
STATE OF MAHARASHTRA VS. JAGMOHAN SINGH KULDIP SINGH ANAND [REFERRED TO]
SITARAM PASWAN VS. STATE OF BIHAR [REFERRED TO]
MOHD. HASHIM VS. STATE OF UP [REFERRED TO]
MOHD. HASHIM VS. STATE OF UP [REFERRED TO]

JUDGEMENT

(1.) As per the report of Chief Judicial Magistrate, Lucknow dtd. 18/3/2026, Rakesh (appellant no. 2) has died on 12/2/2025. In this regard, the statement of Arvind Yadav, Abhishek Kumar, SI Abhay Pratap Singh and death certificate of deceased-appellant no. 2 is also enclosed.

(2.) Since appellant no. 2-Rakesh died, therefore, the instant criminal appeal stand abated in respect appellant no. 2- Rakesh.

(3.) Remaining appellant no.1-Rajendra Kumar Yadav and appellant no. 3-Phool Chand are alive.

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RAJENDRA KUMAR YADAV Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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