REGENT COMPUTRONICS PVT. LTD.

MURARI Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

BRIJ LAL VS. STATE OF RAJASTHAN [REFERRED TO]
MOHD. HASHIM VS. STATE OF UP [REFERRED TO]
DALBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
LAKHVIR SINGH ETC. VS. STATE OF PUNJAB [REFERRED TO]
SUPERINTENDENT CENTRAL EXCISE BANGALORE VS. BAHUBAU [REFERRED TO]
JOGINDER SINGH 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]
RATTAN LAL VS. STATE OF PUNJAB [REFERRED TO]
DEVKI ALIAS KALA VS. STATE OF HARYANA [REFERRED TO]
STATE OF MAHARASHTRA VS. NATWARLAL DAMODARDAS SONI [REFERRED TO]
JAGAT PAL SINGH AND OTHERS VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Vide order dtd. 21/3/2023, the Coordinate Bench of this Court directed the learned Public Prosecutor to call for the whereabouts and present status of the accused appellants from the concerned Police Station.

(2.) Today, when the matter came up on its turn, the learned Public Prosecutor submitted the status report dtd. 19/2/2024 before the Court given to him by the SHO of Police Station Bayana, District Bharatpur (Raj.).

(3.) As per the status report dtd. 19/2/2024, the accused appellants No.1- Murari s/o Binori, No.2.Vishnu s/o Murari Lal and No.4 Raghuveer s/o Murari, have expired. Therefore, the criminal appeal qua the above named accused appellants stands abated. The said status report is taken on record.

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MURARI Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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