LAWS(JHAR)-2025-11-21

GANAURI PRAJAPATI Vs. STATE OF JHARKHAND

Decided On November 24, 2025
Ganauri Prajapati Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) The present interlocutory application has been filed for bringing on record that Appellant No.1 namely Ganauri Prajapati is no more.

(2.) The State has filed counter affidavit bringing on record the death certificate dtd. 22/3/2022 which suggests that Ganauri Prajapati has died on 1/3/2022.

(3.) It appears that nobody has shown any interest to pursue this appeal on behalf of Ganauri Prajapati. Accordingly, the present criminal appeal stands abated on behalf of him, so far as Appellant Nos.2 and 3 are concerned.