MAHESH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) At the outset, learned counsel for the respondent/State place the fax message dated 15.02.2020 from Superintendent, Central Jail Gwalior addressed to the office of Advocate General Gwalior in which fact regarding death of present appellant Mahesh S/o Ramgopal Sharma has been referred. As per the said letter No. 1051/warrant/2020 dated 15.02.2020, which shall be treated as part of the record, on 5.2.2017 at J.A.H. Hospital, appellant Mahesh Sharma passed away. Earlier he was transferred from District Jail, Guna on 26.07.2009 at Central Jail Gwalior and was in Central Jail Gwalior at the time of death.

(2.) Counsel for appellant nodded in affirmative.

(3.) Letter dated 15.02.2020 is scanned as under:--